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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(4)(i) in The Bihar Home Guards Rules, 1953

(i)Applications for enrolment as a Home Guard shall be made in Form A (in Hindi) to the District Magistrate of the district in which the applicant ordinarily resides or to the Commandant.