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[Cites 0, Cited by 1] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(a) in The Cantonments Act, 2006

(a)the Officer commanding the station as ex officio or, if the Central Government so directs in respect of any cantonment, such other military officer as may be nominated in his place by the General Officer Commanding-in-Chief, the Command;