Section 3(7)(a) in The Army And Air Force (Disposal Of Private Property) Act, 1950

[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(7)(a) in The Army And Air Force (Disposal Of Private Property) Act, 1950

(a)in the case of a deceased, be paid to his representative, if any, or in the event of no claim to such surplus being established within twelve months after the death, to the prescribed person; and

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Union of India - Subsection

Section 3(7)(a) in The Army And Air Force (Disposal Of Private Property) Act, 1950