Indian Soldiers (Litigation) Rules, 1938

Contents
	Indian Soldiers (Litigation) Rules, 1938
Sections	Particulars
1.	Short title and extent
2.	Definitions
3.	Prescribed Authorities and ss. 3, 6, 7 and 8
4.	Certificate by Collector under s. 5.- The certificate given by a Collector under section 5 of the Act shall be in Form A of the Schedule.
5.	Notice by Court under s.6, and certificate under s.7
6.	Postponement unnecessary
7.	Postponement of proceedings
8.	Prescribed Authority under s.12
	Form A
	Form B
	Form C
	Form D