Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] Union of India - Subsection Section 30(a) in Territorial Army Rules, 1948 (a)order dismissal of the offender, below the rank of a non-conmmissioned officer from the Territorial Army with or without forfeiture of all or any arrears of pay and allowances and other pubic money due to him at the time of such dismissal; or
