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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(xv) in The Army Act, 1950

(xv)"non-commissioned officer" means a person holding a non- commissioned rank or an acting non- commissioned rank in the regular Army or the Indian Reserve Forces, and includes a non- commissioned officer or acting noncommissioned officer of the Indian Supplementary Reserve Forces or the Territoril Army, who is for the time being subject to this Act;