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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(f) in Territorial Army Rules, 1948

(f)Every such person who is appointed to an urban unit may, under the orders of the Area/Independent Sub-Area Commander, be embodied for a period not exceeding seven days for the purpose of passing prescribed trade test, provided the individual volunteers and obtains the written consent of his employer, if any. The period of embodiment shall count against the extended period of annual camp as prescribed in clause W.