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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3)(a) in The M.P. Home Guards Act, 1947

(a)Every officer and every man of the Home Guard shall receive on his appointment a certificate in the form annexed to this Act under the seal of the Commandant-General in the case of officers and of the Commandant in the case of men, by virtue of which the person holding such certificate shall be vested with the powers and privileges of a Home Guard.