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 88] [Entire Act] Union of India - Subsection Section 88(b) in The Army Act, 1950 (b)in the case of punishments awarded by any other authority, the Central Government, the Chief of the Army Staff or other officer specified by the Chief of the Army Staff
