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 4] [Section 71] [Entire Act] Union of India - Subsection Section 71(c) in The Army Act, 1950 (c)imprisonment, either rigorous or simple, for any period not exceeding fourteen years;
