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 4] [Entire Act] Union of India - Subsection Section 4(ia) in Territorial Army Rules, 1948 (ia)[ The Central Government may relax the condition specified in clause (c) in respect of any unit and specify the zones or areas from which recruitment to that unit may be made;]
