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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(5)(a) in The Karnataka Home Guards Act, 1962.

(a)Any member of the Home Guards aggrieved by an order of the Commandant may appeal against such order to the Commandant General, and any member of the Home Guards aggrieved by an order of the Commandant General may appeal against such order to the State Government.