Legal Document View

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
[Cites 0, Cited by 0] [Section 187(3)] [Section 187] [Entire Act]

Union of India - Subsection

Section 187(3)(d) in The Army Rules, 1954

(d)Every squadron or battery which does not form part of a regiment of cavalry, armoured corps or artillery.