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 9] [Entire Act] Union of India - Subsection Section 9(a) in The Indian Soldiers (Litigation) Act, 1925 (a)is on leave of absence for a period not exceeding two months, and is on the expiration of his leave to rejoin his unit with a view to proceeding onservice under special conditions, or
