| Repealed by Act 1 of 1938, S. 2 and Sch.] |
| [As passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the, 5th April, 1931.) |
An Act to amend the Indian Reserve Forces Act, 1888, for certain purposes.
Whereas it is expedient to amend the Indian Reserve Forces Act, 1888 (IV of 1888), for the purposes 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 Indian Reserve Forces (Amendment) Act, 1931.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
2. Substitution of new section for section 2, Act IV of 1888:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 2 read as:
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2. Substitution of new section for section 2, Act IV of 1888.- For section 2 of the Indian Reserve Forces Act, 1888 (hereinafter referred to as the said Act), the following section shall be substituted, namely:-
"2. Division of Reserve Forces into Regular and Supplementary Reserves.- The Indian Reserve Forces shall consist of the Regular Reserve and the Supplementary Reserve."
1 Repealed by Act 1 of 1938, S. 2 and Sch.
3. Amendment of section 3, Act IV of 1888:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 3 read as:
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3. Amendment of section 3, Act IV of 1888.- In section 3 of the said Act-
(a) in sub-section (1)-
(i) the figure and brackets "(1)" shall be omitted, and
(ii) for the words "Active Reserve", the words "Indian Reserve Forces" shall be substituted; and
(b) sub-section (2) shall be omitted.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
4. Amendment of section 5, Act IV of 1888:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 4 read as:
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4. Amendment of section 5, Act IV of 1888.- In section 5 of the said Act, the words "the provision of section 3 with respect to persons belonging to the Garrison Reserve, and to" shall be omitted.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
5. Amendment of section 6, Act IV of 1888:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 5 read as:
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5. Amendment of section 6, Act IV of 1888.- In sub-section (1) of section 6 of the said Act-
(a) in clause (i), for the words "Indian Articles of Wan", the words and figures "Indian Army Act, 1911," shall be substituted, and
(b) in clause (ii), after the word "by", the words "a Presidency Magistrate or" shall be inserted.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
6. Repeal of section 7, Act IV of 1888:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 6 read as:
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6. Repeal of section 7, Act IV of 1888.- Section 7 of the said Act is repealed.
1 Repealed by Act 1 of 1938, S. 2 and Sch.