| [Act 19 of 1918] | [20th September, 1918] |
An Act further to amend the Indian Defence Force Act, 1917
(Received the assent of the Governor-General on the 20th September, 1918)
Whereas it is expedient further to amend the Indian Defence Force Act, 3 of 1917; It is hereby enacted as follows:-
1. Short title.-This Act may be called the Indian Defence Force (Further Amendment) Act, 1918.
2. Insertion of new Section 11-A, in Act 3 of 1917.-After Section 11 of the Indian Defence Force Act, 1917, the following section shall be inserted, namely:-
"11-A. Enrolment of European British subjects above the age of 50 years.-Any European British subject who for the time being has attained the age of 50 years may offer himself for enrolment for general military service or local military service, and may be enrolled accordingly in the prescribed manner, and any person so enrolled shall be liable to all the obligations imposed on persons deemed to be enrolled for general military service or local military service within the meaning of this Act, as the case may be, and shall continue to be so liable until relived thereof in the prescribed manner."