.-Subject to [* * *] [ The words " the provision of section 3 with respect to person belonging to the Garrison Reserve, and to " repealed by Act 12 of 1931, S.4.] such rules and orders as may be made under section 4, a person belonging to the Indian Reserve Forces shall, as an office, or soldier, as the case may be, be subject to military law in the same manner and to the same extent as a person belonging to [the Regular Army] [ Substituted by A.L.O. 1950, for " Her Majesty's Indian Forces" (w.e.f. 26.1.1950).].
