Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] Union of India - Subsection Section 23(c) in Territorial Army Rules, 1948 (c)Pay of Government servants. - Government servants who are members of the Territorial Army are entitled, when called out or embodied for training, to pay and allowances at the rates admissible for the territorial Army.
