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Union of India - Section

Section 25 in Territorial Army Rules, 1948

25. Authority for purpose of section 10.

- The prescribed authority for the purposes of section 10 of the Act shall, in case where the accused in below the rank of a warrant officer, be the Officer Commanding the unit to which the accused belongs, and in the case of a warrant officer, be the Officer Commanding the Sub-Area or equivalent commander in which the accused' s unit is located.