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[Cites 0, Cited by 5] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(xxi) in The Army Act, 1950

(xxi)"regular Army" means officers, junior commissioned officers, warrant officers, non- commissioned officers and other enrolled persons who, by their commission, warrant, terms of enrolment or otherwise, are liable to warrant, terms of enrolment or otherwise, are liable to Union in any part of the world, including persons belonging to the Reserve Forces and the Territorial Army when called out on permanent service;