(1)Under Article 181 of the Indian Articles of War (Section 73, Act XII of 1894) no person subject to those articles, so long as he belongs to the Defence Forces of the Union, is liable to be arrested for debt by, or by the authority of any revenue court or revenue officer; and under Article 183 of the same articles, every person belonging to the Indian Reserve Forces when called out for, engaged upon, or returning from training or serving as an officer or soldier, is similarly exempted from arrest.(2)Under Article 182 the arms, clothes, equipment and accouterments of such persons and animals used by them in the discharge of their duly, are similarly exempted from attachment.
