The Indian Reserve Forces Act, 1888

[Act No. 4 of 1888]

[2nd March, 1888.]

Contents
Title	The Indian Reserve Forces Act, 1888
Sections	Particulars
1.	Title and commencement
2.	Division of Reserve Forces into Regular and Supplementary Reserves
3.	Locality of service of Reserves
4.	Power to make rules for regulation of Reserve Forces
5.	Liability of Reserve Forces to military law
6.	Punishment of certain offences by persons belonging to Reserve Forces
7.	Reinstatement in civil employ of persons belonging to Reserve Forces on termination of periods of training, muster or Army services
8.	Preservation of certain rights of persons belonging to Reserve Forces when called up for training, muster or army service