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 38] [Entire Act] Union of India - Subsection Section 38(8) in The National Cadet Corps Rules, 1948 (8)willfully injuries, or by culpable neglect loses or causes injuries to any such property as is specified in clause (7) or to property belonging to an Armed Forces unit, institute or mess;
