1. Short title, extent and application.-
(1) This Act may be called the Territorial Army Act, 1948.
(2) It extends to the whole of India 2* * * and applies to all classes of persons in the Territorial Army, wherever they may be.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
1. Short title, extent and application.- (1) This Act may be called the Territorial Army Act, 1948. (2) It extends to the whole of India 2* * * and applies to all classes of persons in the Territorial Army, wherever they may be. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
