Section 2(b) in The Indian Soldiers (Litigation) Act, 1925
(b)"Indian soldier "meansany person subject to [the Army Act, 1950, or the Air Force Act, 1950] [ Substituted by Act 3 of 1951, S.3 and Sch., for " the Indian Army Act, 1911, or the Indian Air Force Act, 1932" (w.e.f. 1.4.1951).], or the Navy Act, 1957;
