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[Cites 0, Cited by 1] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(2) in The Army Act, 1950

(2)An Army, Navy or Air Force List or Gazette purporting to be published by authority shall be evidence of the status and rank of the officers, junior commissioned officers or warrant officers therein mentioned, and of any appointment held by them and of the corps, battalion or arm or branch of the services to which they belong.