Section 2(1)(b) in The Navy Act, 1957

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

(b)every person belonging to the Indian Naval Reserve Forces when he is—

(i)on active service; or

(ii)in or on any property of the naval service including naval establishments, ships and other vessels, aircraft, vehicles and armouries; or

(iii)called up for training or undergoing training in pursuance of regulations made under this Act, until he is duly released from his training; or

(iv)called up into actual service in the Indian Navy in pursuance of regulations made under this Act, until he is duly released therefrom; or

(v)in uniform;

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