Section 2(1)(e) in The Army Act, 1950

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

Union of India - Subsection

Section 2(1)(e) in The Army Act, 1950

(e)officers of the Territorial Army, when doing duty as such officers, and enrolled persons of the said Army when called out or embodied or attached to any regular forces, subject to such adaptations and modifications as may be made in the application of this Act to such persons under sub-section (1) of section 9 of the Territorial Army Act, 1948 (56 of 1948.)

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(1)(e) in The Army Act, 1950