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Bombay Presidency - Section

Section 4 in The Bombay Home Guards Act, 1947

4. [ Functions and duties of members. - (1) The Commandant may at any time call out a member of the Home Guards for training or to discharge any of the functions or duties assigned to the Home Guards in accordance with the provisions of this Act and the rule made thereunder.] [Section 4 was substituted for the original by Bombay 11 of 1950, Section 4.]

(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.].