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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968

(1)Every Officer of the Special Armed Force shall, for the purpose of this Act, be deemed to be always on duty and any officer of the Special Armed Force and any number or body of the Officers of the Special Armed Force may, if the State Government or the Inspector-General so directs, be employed on active duty for so long as and wherever the service of the same may be required whether in Madhya Pradesh or outside.