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12. Liability to be called up for inquiry.- Every person to whom the provisions of section 11 are applicable shall be liable to be called up for inquiry under section 13,- (a) if he belongs to any of the classes specified in clauses (a) to (f) of sub-section (1) of section 11, until he has completed his thirty-seventh year, and (b) if he belongs to any of the classes specified in clauses (g) and (h) of the said sub-section, until he has completed his fiftieth year.    |
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