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[Cites 0, Cited by 1] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(g) in The Army Act, 1950

(g)any sum required to make good any loss, damage, or destruction of public or regimental property which, after due investigation, appears to the Central Government to have been occasioned by the wrongful act or negligence on the part of the officer;