Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] Union of India - Subsection Section 2(i) in Cantonments Act, 1924 (i)"Assistant Health Officer" means the medical officer appointed by the [Officer Commanding-in-Chief, the Command,] [Substituted by Act 35 of 1926, s.2, for "Officer Commanding the District"] to be the Assistant Health Officer for a cantonment;
