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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(2) in The Bombay Home Guards Act, 1947

(2)Notwithstanding anything contained in sub-section (1) the Commandant General may, subject to the approval of the State Government, appoint any such member to any post under his immediate control.] [Section 3 was substituted for the original by Bombay 11 of 1950, Section 3.]