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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Manipur - Subsection

Section 15(2) in Manipur Home Guards Act, 1989

(2)Notwithstanding anything contained to the contrary in any other law for the time being in force, a member of the Manipur Home Guards shall not be disqualified for being chosen as and for being a member of any local authority merely by reason of the fact that he is a member of Manipur Home Guards or that he holds any office of profit under the Government by virtue of his being a member of the Manipur Home Guards.