Section 3(7)(b) in The Army And Air Force (Disposal Of Private Property) Act, 1950

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Union of India - Subsection

Section 3(7)(b) in The Army And Air Force (Disposal Of Private Property) Act, 1950

(b)in the case of a deserter, be forthwith paid to the prescribed person, and shall, on the expiry of three years from the date of desertion, be forfeited to the Central Government, unless the deserter shall have surrendered or been apprehended in the meantime:

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Union of India - Subsection

Section 3(7)(b) in The Army And Air Force (Disposal Of Private Property) Act, 1950