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[Cites 0, Cited by 0] [Section 205] [Entire Act]

Union of India - Subsection

Section 205(2) in The Army Rules, 1954

(2)For use when a person extends his Army service for a limited period with liability to serve in the Reserve for the remainder of his period of enrolment.I agree to extend my Army service for............years with liability to transfer to the Reserve until I have completed the total period of service for which I am liable under this enrolment.....................................................SignatureSigned in my presence at ............this...............day of................20............................................................Signature of commanding officerI agree to extend my Army service for............years with liability to transfer to the Reserve until I have completed the total period of service for which I am liable under this enrolment.....................................................SignatureSigned in my presence at.............this...............day of.....................20.............................................................Signature of commanding officerI agree to extend my Army service for............years with liability to transfer to the Reserve until I have completed the total period of service for which I am liable under this enrolment.....................................................SignatureSigned in my presence at..............this..............day of................20............................................................Signature of commanding officerNote. - A person may extend his Army service on this form as often as may be permitted until he is no longer liable to serve in the Reserve.Transfer To The ReserveThe form which is not applicable is to be struck out.