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 28] [Entire Act] Union of India - Subsection Section 28(d) in Territorial Army Rules, 1948 (d)strikes, or uses or offers violence to, any person whether subject to the Army Act, 1950, or to the Act or not, in whose lawful custody he is placed, and whether such person is or is not his superior officer;
