| [Act 21 of 1918] | [26th September, 1918] |
An Act to provide that certain persons deemed to be enrolled under the Indian Defence Force Act, 1917, shall be liable to serve as well without the limits of India as within those limits, and that when so serving they shall be subject to the said Act
(Received the assent of the Governor-General on the 26th September, 1918)
Whereas it is expedient to provide that certain persons deemed to be enrolled under the Indian Defence Force Act, 3 of 1917, shall be liable to serve as well without the limits of India as within those limits, and that when so serving they shall be subject to the said Act, and that for this purpose, it is necessary further to amend the said Act; It is hereby enacted as follows:-
1. Short title.-This Act may be called the Indian Defence Force (Foreign Service) Amendment Act, 1918.
2. Amendment of Section 1(2) Act 3 of 1917.-Sub-section (2) of Section 1 of the Indian Defence Force Act, 1917, (hereinafter called the said Act), the following words shall be added, namely:-
"and to persons deemed to be enrolled under Section 3 of this Act whether within or without the limits of India."
3. Amendment of Section 6, Act 3 of 1917.-In Section 6 of the said Act, for the words "to serve in any part of India," the words "to serve within or without the limits of India" shall be substituted.