| Repealed by Act 1 of 1938, S. 2 and Sch.]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 Indian Territorial Force Act, 1920, for a certain purpose.
Whereas it is expedient further to amend the Indian Territorial Force Act, 1920 (XLVIII 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 Indian Territorial Force (Amendment) Act, 1931.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
2. Amendment of section 13, Act XLVIII 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 13, Act XLVIII of 1920.- In clause (d) of sub-section (2) of section 13 of the Indian Territorial Force Act, 1920 (XLVIII of 1920), for the words "the preliminary and periodical training to be undergone by" the words "preliminary and periodical military training, compulsory and voluntary, for" shall be substituted.
1 Repealed by Act 1 of 1938, S. 2 and Sch.