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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(h) in The National Cadet Corps Rules, 1948

(h)[ three non-official members of whom one shall be a woman, and another shall be a member of the State Legislature or a non-official in case there is no Legislature for the time being functioning in the State - to be nominated annually by the State Government.] [Substitued by S.R.O. 212, dated 8th June, 1960, Part II, Section 4, page 129]