Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] Union of India - Subsection Section 23(b) in Territorial Army Rules, 1948 (b)Every person subject to the Act shall be entitled to such pay and allowances as are specified in Schedule IV for every day during which he is called out or embodied for military service.
