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 249] [Entire Act] Union of India - Subsection Section 249(3) in The Cantonments Act, 2006 (3)No person shall remove such seal except-(a)under an order made by the Chief Executive Officer under sub-section (2); or(b)under an order of an appellate authority in an appeal made under this Act.
