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6. Persons eligible for enrolment.-

3[Any person who is a citizen of India] may offer himself for enrolment in the Territorial Army, and may, if he satisfies the prescribed conditions, be enrolled for such period and subject to such conditions as may be prescribed.

1. Ins. by the A.O. 1950.

2. Subs., ibid., for "Viceroy's commissioned officers".

3. Subs.,ibid., for "Any person domiciled in India".

4. Ins. by Act 92 of 1956, s. 3.



Territorial Army Act, 1948 Back




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