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

7. Central Government may raise other units.-

Notwithstanding anything contained in this Act, the Central Government may, by notification, provide for the constitution of any other units of the Corps in any place and prescribe the persons or class of persons who may be eligible for enrolment therein.



National Cadet Corps Act, 1948 Back




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