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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(e) in Territorial Army Rules, 1948

(e)if he is in the service of the Central or a State Government unless he has obtained from that Government permission for enrolment and also a certificate to the effect that his services will forthwith be made available for service in the Territorial Army, whenever required;