Section 2(1)(a) in The Assam Rifles Act, 2006

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(a) in The Assam Rifles Act, 2006

(a)“active duty”, in relation to a person subject to this Act, means any duty as a member of the Force during the period in which such person is attached to, or forms part of, a unit of the Force—

(i)which is engaged in operations against an enemy or an insurgent or a terrorist or any person in arms against the Union, or

(ii)which is operating at a picket or engaged on patrol or other guard duty along the borders of India,

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Union of India - Subsection

Section 2(1)(a) in The Assam Rifles Act, 2006