2. Act not to apply to certain persons.—
The provisions of this Act shall not apply to—
(a) any member of the naval, military or air forces or of any other armed forces of the Union;
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(c) any officer or servant of the Supreme Court or of any High Court [or courts subordinate
thereto];
(d) any person appointed to the secretarial staff of either House of Parliament or to the secretarial
staff of any State Legislature or a House thereof or, in the case of a Union territory having a
Legislature, of that Legislature.
