Section 2(ii) in The West Bengal Legislature (Removal Of Disqualifications) Act, 1952
(ii)that he has been enrolled in the National Cadet Corps raised and maintained under the National Cadet Corps Act, 1948, or in the Territorial Army raised and maintained under the Territorial Army Act, 1948, or in the West Bengal National Volunteer Force raised and maintained under the West Bengal National Volunteer Force Act, 1949 [or in the Air Defence Reserve or the Auxiliary Air Force raised and maintained under the Reserve and Auxiliary Air Forces Act, 1952] [Words inserted by West Bengal Act 22 of 1959.], and receives emoluments consequent thereon.
