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[Cites 0, Cited by 2] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(a) in The Army Act, 1950

(a)destroys or injures any property mentioned in clause (a) of section 54 or any property belonging to any military, naval or air force mess, band or institution, or to any person subject to military, naval or air force law, or serving with, or attached to, the regular Army; or