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[Cites 0, Cited by 2] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in The Army Act, 1950

(1)Any person subject to this Act other than an officer who deems himself wronged by any superior or other officer may, if not attached to a troop or company, complain to the officer under whose command or orders he is serving; and may, if attached to a troop or company, complain to the officer commanding the same.