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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(a) in Territorial Army Rules, 1948

(a)Every such person who is appointed to a provincial unit shall be liable to be embodied, under the orders of the Officer Commanding the Area in which the unit is located, for annual training for a period not exceeding two calendar months in each training year, whether or not such person has been embodied for recruit training in that year.