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[Cites 0, Cited by 11] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1) in The Army Act, 1950

(1)Any person subject to this Act who disobeys in such manner as to show a wilful defiance of authority any lawful command given personally by his superior officer in the execution of his office whether the same is given orally, or in writing or by signal or otherwise shall on conviction by court-martial, be liable to suffer imprisonment for a term which may extend to fourteen years or such less punishment as is in this Act mentioned.