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Supreme Court Observes Indiscipline By Armymen Can’t Be Viewed Lightly - (11 Aug 2017)

Supreme Court, while coming down heavily on an Army man who overstayed his casual leave period without informing his seniors for about one and a half years, has observed that such serious misconducts by Armed Force members amount to indiscipline and cannot be countenanced.

Tags : SUPREME COURT   ARMED FORCE  

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