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 4] [Entire Act] Union of India - Subsection Section 4(j) in Territorial Army Rules, 1948 (j)if he has been dismissed from the Territorial Army or the Auxiliary Forces (India), or the Indian Territorial Force, Militia or the Scouts, Regular Army or the Navy or the Air Force;
