Section 3(b) in The Indian Soldiers (Litigation) Act, 1925
(b)under warconditions-when he is or has been, at any time during the continuance of anyhostilities declared by the [Central Government] [ Substituted by A.O. 1937, for " Governor General in Council" (w.e.f. 1.4.1937).] by notification in the [Official Gazette] [ Substituted by A.O. 1937, for " Gazette of India" (w.e.f. 1.4.1937). ] to constitute a state of war for the purpose of this Act or at any timeduring a period of six months thereafter, - (i) serving out of India,(ii)under orders to proceed on field service,(iii)serving with any unit which is for the time being mobilised, or(iv)serving under conditions which, in the opinion of the prescribedauthority, preclude him from obtaining leave of absence to enable him to attenda Court as a party to any proceeding or when he is or has been at any othertime serving under conditions service under which has been declared by the [Central Government] [[ Substituted by A.O. 1937, for " Governor General in Council" (w.e.f.1.4.1937).]] by notification in the [Official Gazette] [ Substituted by A.O. 1937, for " Gazette of India" (w.e.f. 1.4.1937). ] to be service underwar conditions; and
