Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

Union of India - Section

Section 3 in The Territorial Army Act, 1948

3. Constitution of the Territorial Army.

(1)There shall be raised and maintained in the manner hereinafter provided an army to be designated the Territorial Army.
(2)The Central Government may constitute such number of units of the Territorial Army as it thinks fit and may disband or reconstitute any unit so constituted.