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 19(6)] [Section 19] [Entire Act] Union of India - Subsection Section 19(6)(ii) in The National Service Act, 1972 (ii)the enlistment notice was of no effect by reason of the provisions of clause (b) of sub- section (4) of section 14.