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[Cites 0, Cited by 4] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(a) in The Army Act, 1950

(a)without having obtained a regular discharge from the corps or department to which he belongs, or otherwise fulfilled the conditions enabling him to enrol or enter, enrols himself in, or enters the same or any other corps or department or any part of the naval or air forces of India or the Territorial Army; or