| Repealed by Act 1 of 1938, S. 2 and Sch.] |
| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 3rd of March 1931.) |
An Act further to amend the Auxiliary Force Act, 1920, for a certain purpose.
Whereas it is expedient further to amend the Auxiliary Force Act, 1920 (XLIX of 1920), for the purpose hereinafter appearing; It is hereby enacted as follows:-
1. Short title:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 1 read as:
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1. Short title.- This Act may be called the Auxiliary Force (Amendment) Act, 1931.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
2. Amendment of section 30, Act XLIX of 1920:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 2 read as:
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2. Amendment of section 30, Act XLIX of 1920.- In clause (f) of sub-section (2) of section 30 of the Auxiliary Force Act, 1920 (XLIX of 1920), for the words "persons liable to perform military service under this Act" the words "enrolled persons" shall be substituted.
1 Repealed by Act 1 of 1938, S. 2 and Sch.