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 22] [Entire Act] Union of India - Subsection Section 22(4) in Cantonments Act, 1924 (4)Every order made under sub-section (2) shall forthwith be communicated to the Board and to the [Officer Commanding-in-Chief, the Command] [Substituted by Act 35 of 1926, s.2, for "Officer Commanding the District" ].
