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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(a) in Territorial Army Rules, 1948

(a)in respect of any area within the presidency town of Bombay, Calcutta or 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 required to perform military service under Section 7, and