Section 3(5)(i) in The Army And Air Force (Disposal Of Private Property) Act, 1950

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Union of India - Subsection

Section 3(5)(i) in The Army And Air Force (Disposal Of Private Property) Act, 1950

(i)if in any case it is necessary in his opinion so to do for the purpose of securing the payment of the regimental and other debts in camp or quarters of the deceased or deserter, the funeral expenses of the deceased, if any, and the expenses, if any, incurred by the commanding officer in respect of the estate of the deceased or deserter, shall, and

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Union of India - Subsection

Section 3(5)(i) in The Army And Air Force (Disposal Of Private Property) Act, 1950