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(12) in The National Cadet Corps Rules, 1948 (12)knowingly makes against any person subject to any law relating to the Armed Forces or to the Act, and accusation which he either knows or believes to be false or does not believe to be true;
