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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "armed forces" means the military forces and the air forces operating as land forces, and includes any other armed forces of the Union so operating; (b) "disturbed area" means an area which is for the time being declared by notification under section 3 to be a disturbed area; (c) all other words and expressions used herein, but not defined and defined in the Air Force Act, 1950 (45 of 1950), or the Army Act, 1950 (46 of 1950), shall have the meanings respectively assigned to them in those Acts. 1. Subs. by Act 7 of 1972, s. 2, for "in the State of Assam and the Union territory of Manipur" (w.e.f. 5-4-1972). 2. Subs. by Act 34 of 1986, s. 40, for "Meghalaya, Nagaland and Tripura and the Union territories of Arunachal Pradesh and Mizoram" (w.e.f. 20-2-1987). 3. Subs. by Act 69 of 1986, s. 43, for "Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura and the Union territory of Arunachal Pradesh" (w.e.f. 20-2-1987). 4. Subs. by Act 7 of 1972, s. 3, for "the Armed Forces (Assam and Manipur) Special Powers Act, 1958" (w.e.f. 5-4-1972). 5. Subs. by s. 3, ibid., for sub-section (2) (w.e.f. 5-4-1972). 6. Subs. by s. 4, ibid., for section 3 (w.e.f. 5-4-1972).    |
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