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 1] [Section 48] [Entire Act] Union of India - Subsection Section 48(2) in The Cantonments Act, 2006 (2)No regulation made under clause (e) of sub-section (1) shall take effect until it has been approved by the Central Government.
