AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

59.Act not to affect Army and Air Force (Disposal of Private Property) Act, 1950, or the Navy Act, 1957.-

Nothing in this Act shall be deemed to affect the provisions of the Army and Air Force (Disposal of Private Property) Act, 1950 (40 of 1950), or the Navy Act, 1957 (62 of 1957).



Administrators General Act, 1963 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys


Administrators General Act, 1963 Back