Section 3(2)(a) in The Army And Air Force (Disposal Of Private Property) Act, 1950

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Union of India - Subsection

Section 3(2)(a) in The Army And Air Force (Disposal Of Private Property) Act, 1950

(a)if in any case not otherwise provided for by rules made under this Act it appears to him to be necessary to make provision for the payment of regimental and other debts in camp or quarters, the funeral expenses of the deceased and the expenses, if any, incurred by the commanding officer in respect of the estate of the deceased, shall, and

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Union of India - Subsection

Section 3(2)(a) in The Army And Air Force (Disposal Of Private Property) Act, 1950