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[Cites 0, Cited by 1] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(3) in The Army Act, 1950

(3)Where a record is made in any regimental book in pursuance of this Act or of any rules made thereunder or otherwise in pursuance of military duty, and purports to be signed by the commanding officer or by the officer whose duty it is to make such record, such record shall be evidence of the facts therein stated.