1. Title and commencement.-

(1) This Act may be called the Indian Reserve Forces Act, 1888; and

(2) It shall come into force on such day3 as the Central Government may, by notification in the Official Gazette, appoint in this behalf.

1. The Act has been extended to and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963. s. 2 and the First Schedule (w.e.f. 1-7-1965): Lakshadweep by Reg. 8 of 1965. s. 3 and the Schedule (w.e.f. 1-10-1967) and to Pondicherry by Reg. 7 of 1963, s. 3 and the First Schedule (w.e.f. 1-10-1963).

2. Subs. by the A.O. 1950, for "Her Majesty's".

3. The Act came into force on the 26th may, 1888, see Gazette of India of same date, Pt. I, p. 239

4. Subs. by Act 12 of 1931, s. 2, for section 2.

5. The brackets and figure "(1)" omitted, by s. 3, ibid.

6. Subs. by s. 3, ibid., for "Active Reserve".

7. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for "the territories comprised within Part A States and Part C Sates".

8. Sub-section (2) omitted by Act 12 of 1931, s. 3.

9. S. 4 renumbered as sub-section (1) thereof by Act 20 of 1983, s. 2 and Schedule (w.e.f. 15-3-1984).

10. Ins. by s. 2 and Schedule, ibid (w.e.f. 15-3-1984).

11. The words and figure "the provision of section 3 with respect to persons belonging to the Garrison Reserve and to" omitted by Act 12 of 1931, s. 4.

12. Subs. by the A.O. 1950, for "Her Majesty's Indian Forces"