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[Cites 0, Cited by 4] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Army Act, 1950

(1)The Central Government may, by notification, direct that any persons or class of persons subject to this Act under clause (i), of sub-section (1) of section 2 shall be so subject as officers, junior commissioned officers, warrant officers or non-commissioned officers and may authorise any officer to give a like direction and to cancel such direction.