Section 2(1)(a) in The National Security Guard Act, 1986

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Union of India - Subsection

Section 2(1)(a) in The National Security Guard Act, 1986

(a)“active duty”, in relation to a person subject to this Act, means any duty as a member of the Security Guard during the period in which such person is attached to, or forms part of, a unit of the Security Guard—

(i)which is engaged in operations against terrorists or any person in arms against the Union; or

(ii)which is operating at a picket or engaged on patrol or any other duty, in relation to combating terrorist activity;

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Union of India - Subsection

Section 2(1)(a) in The National Security Guard Act, 1986