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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Mizoram - Subsection

Section 4(1) in Mizoram Home Guard Act, 1985

(1)Subject to the approval of the Commandant General, a Commandant may appoint as Home Guards such number of person who are fit and willing to serve as may from time to time be determined by the Government and may appoint any such person to any office of commandant in the Home Guards.