LexSection 15 — Act not to apply to measures taken for the protection of the Armed Forces.
The Civil Defence Act, 1968
Nothing contained in this Act or any rule, regulation or order made thereunder shall apply to the Armed Forces of the Union or to any measures taken by any of the authorities in control of the Armed Forces of the Union for the purpose of securing civil defence or safety of such forces or for the protection of any naval, military or air force installations or stores.Open in Lexace · Ask the AI about this section