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 41] [Entire Act] Union of India - Subsection Section 41(8) in The National Cadet Corps Rules, 1948 (8)On realization of the fine from the offender, the officer concerned shall credit the amount to the State Government.Explanation.- In this rule, the expression "appropriate authority" means:-
