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Union of India - Section

Section 6 in The National Service Act, 1972

6. Power of Central Government to direct a person to render service with the Armed Forces of Union or other national service.

Subject to the provisions of section 3, the Central Government may, by order, require a qualified person to render service in the Armed Forces of the Union or such other national service, as it may specify in this behalf, for such period and at such place as may be specified in the order.