Section 9(b) in The Indian Soldiers (Litigation) Act, 1925
(b)is on sick leave for aperiod not exceeding three months, and is on the expiration of his leave torejoin his unit with a view to proceeding on service under special conditions, the proceeding in respect of such soldier may, in any case such as if referredto in the proviso to [sub-section (1) of section 6] [ Substituted by Ord. 64 of 1942, S.4, for " section 6" (w.e.f. 12.12.1942).] and shall, in any other case,be postponed in the manner provided in section 7.
