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 6] [Entire Act] Union of India - Subsection Section 6(2) in The National Cadet Corps Act, 1948 (2)Any student of the female sex of any university or school may offer herself for enrolment as a cadet in the Girls Division:Provided that in the latter case she is of the prescribed age or over.
