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 1] [Section 26] [Entire Act] Union of India - Subsection Section 26(5) in The Army Act, 1950 (5)The Central Government may revise any decision by the Chief of the Army Staff under sub-section (2), but, subject thereto, the decision of the Chief of the Army Staff shall be final.
