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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(a) in The Indian Reserve Forces Rules, 1925

(a)in the presidency towns of Bombay, Calcutta and Madras be the Chief Judge of the Court of Small Causes within the local limits of whose jurisdiction the person claiming reinstatement was employed immediately before he was called up for training, muster or army service under these rules; and