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 0] [Section 3(5)] [Section 3] [Entire Act] Union of India - Subsection Section 3(5)(ii) in The Army And Air Force (Disposal Of Private Property) Act, 1950 (ii)in any other case, may, cause the moveable property of the deceased or deserter, as the case may be, to be sold or converted into money.