.- [*] [ The figure and brackets " (1)" repeated by Act 12 of 1931, S.3.] A person belonging to the [Indian Reserve Forces] [ Substituted by Act 12 of 1931, S.3, for" Active Reserve," .] shall be liable to serve beyond the limits of [India] [ Substituted by 2 A.L.O., 1956, for " the territories comprised within part A States and Part C States" (w.e.f. 1.11.1956). ] as well as within those limits.[* * *] [ Sub-S. (2) repealed by Act 12 of 1931, S.3.]
