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 150] [Entire Act] Union of India - Subsection Section 150(2) in The Army Rules, 1954 (2)If the person who appears to have done the act is amenable to naval or air force law, the Court may bring his conduct to the notice of the proper naval or air force authority, as the case may be.
