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[Cites 0, Cited by 5] [Section 122(1)] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(1)(c) in The Army Act, 1950

(c)where it is not known by whom the offence was committed, the first day on which the identity of the offender is known to the person aggrieved by the offence or to the authority competent to initiate action, whichever is earlier.