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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1)(iv) in The Bihar Home Guards Rules, 1953

(iv)Notwithstanding anything contained in clauses (i) to (iii), a Home Guard shall at any time be liable to be called out for the discharge of any duty specified in sub-rule (2) of Rule 13 which may be allotted to him by the District Magistrate.