Section 2(c) in The Punjab State Legislature (Prevention of Disqualifications) Act, 1952
(c)[ Officers, non- commissioned officers and persons enrolled under the Territorial Army Act, 1948 (Act VI of 1948), persons enrolled under the National Cadet Corps Act, 1948 (Act XXI of 1948); and persons of the Auxiliary Force Act or the Air and Defence Reserve under the Reserve and Auxiliary Air force Act, 1952 (Act XII of 1952);] [Substituted by Punjab Act 41 of 1956, section 2.](cc)[ the office of a member of the Punjab Home Guards constituted under the Punjab Home Guards Act, 1947, or the office of a member of the Civil Defence Service deemed to be constituted under section 7 of the Defence of India Act, 1962.] [Added by Punjab Act 25 of 1956, section 2.]
