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

3. Constitution of the National Cadet Corps.-

There shall be raised and maintained in the manner hereinafter provided a Corps, to be designated the National Cadet Corps: Provided that the Central Government may establish all or any of the units of the Corps as and when necessary.

  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement