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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2) in The Bombay Home Guards Act, 1947

(2)The Commandant General may in an emergency call out a member of the Home Guards for training or to discharge any of the said functions or duties in any part of the [State of Bombay] [These words were substituted for the words 'pre-Reorganisation State of Bombay, excluding the transferred territories' by Bombay 75 of 1953, Section 7.].