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[Cites 0, Cited by 0] [Section 6A(6)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(6)(e) in The Territorial Army Act, 1948

(e)any other persons as may be exempted from the operation of this Act by the Central Government, by notification in the Official Gazette, on the ground that, having regard to the nature of the service performed by such persons or to the exigencies of the service in which they are employed, it is, in the opinion of the Central Government, expedient in the public interest that they should not be liable to perform service under this Act.