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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(2) in The Orissa Special Armed Police Act, 1946

(2)"Active Service" means service against hostile or groups of persons in the field and the same shall be deemed to have commenced on and from date of receipt by a Military Officer of the order of any superior authority, to render such services;