(3)[ Every person who immediately before the commencement of the Bombay Home Guards (Extension and Amendment) Act, 1958, was a member of the Home Guards raised or constituted under the Central Provinces and Berar Home Guards Act, 1947, or the State of Saurashtra Home Guards Ordinance, 1948, shall be deemed to be appointed under this section and the certificate of appointment and uniform issued to him shall be valid accordingly.] [This sub-section was added by Bombay 75 of 1958, Section 6.]
