Section 15(2)(c) in The Army And Air Force (Disposal Of Private Property) Rules, 1953

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(c) in The Army And Air Force (Disposal Of Private Property) Rules, 1953

(c)if medals cannot be disposed of as above, they may be sent to any relative or other person, who, in the opinion of the prescribed person will preserve them with due care as a memorial to the deceased.

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Union of India - Subsection

Section 15(2)(c) in The Army And Air Force (Disposal Of Private Property) Rules, 1953