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[Cites 0, Cited by 0] [Section 63B] [Entire Act]

State of Maharashtra - Subsection

Section 63B(2) in Maharashtra Police Act

(2)Subject to any general or special orders which the State Government may make in this behalf, every person between the ages of 20 and 50 and residing in a village and who in the opinion of the Superintendent is a fit and proper person having regard to the nature of duties and functions to be performed under the provisions of this section shall be eligible for appointment as a member of the village defence party constituted for this village.