Section 13 — Persons subject to this Act to be deemed part of regular forces for certain purposes.

The Territorial Army Act, 1948
For the purposes of sections 128, 130 and 131 of the Code of Criminal Procedure, 1898 (5 of 1898), all officers, non-commissioned officers and other enrolled persons who have been attached to a unit shall be deemed to be officers, non-commissioned officers and soldiers for respectively of 1 [the Regular Army].

Official Hindi (PDF) ↗

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