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 24] [Entire Act] Union of India - Subsection Section 24(e) in National Cadet Corps (Girls Division) Rules, 1949 (e)[] [Relettered by S.R.O. 185, 21st May, 1955, Part II, Section 4, page 139] The powers of punishment vested in such officers are specified in Part IX of these rules.
