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State of Manipur - Section

Section 2 in Manipur Home Guards Act, 1989

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"Commandant General" includes Additional Commandant General Deputy Commandant General and Assistant Commandant General;
(b)"home guard" means a person who is appointed as such, and include an officer appointed under this Act;
(c)"prescribed" means prescribed by rules framed under this Act;
(d)"State Government" means the State Government of Manipur.