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 37] [Entire Act] Union of India - Subsection Section 37(7) in National Cadet Corps (Girls Division) Rules, 1949 (7)knowingly makes against any person subject to military law or to the Act, an accusation which she either knows or believes to be false or does not believe to be true;
