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 2] [Section 49] [Entire Act] Union of India - Subsection Section 49(b) in The Army Act, 1950 (b)wilfully or without reasonable excuse allows to escape any person who is committed to his charge, or whom it is his duty to keep or guard;
