Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(a) in Territorial Army Rules, 1948

(a)Every person appointed to a provincial unit shall be liable, for the purpose of undergoing recruit training, to be embodied, under the orders of the Officer Commanding the Area in which the unit is located, for a period or periods not exceeding in the aggregate 30 days in any one year.