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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Territorial Army Act, 1948

(3)Every officer or enrolled person shall be liable to perform military service,-
(a)when called out in the prescribed manner to act in support of the civil power or to provide essential guards;
(b)when embodied in the prescribed manner for training or for supporting or supplementing the regular forces; and
(c)when attached to any regular forces either at his own request or under the prescribed conditions.