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[Cites 0, Cited by 3] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Army Act, 1950

(2)All persons subject to this Act other than officers, junior commissioned officers, warrant officers and non- commissioned officers shall, if they are not persons in respect of whom a notification or direction under sub-section (1) is in force, be deemed to be of a rank inferior to that of a non- commissioned officer.