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Union of India - Section

Section 22 in Territorial Army Rules, 1948

22. Embodiment.

- For the purposes of [clause (a) of rule 19] rule 20, rule 21 and rule 21A a person shall be deemed to be embodied with effect from the date specified for such embodiment in the order issued under the authority of the Officer Commanding the Area in which the unit is located. [or the Director, Territorial Army, as the case may be.]