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State of Punjab - Section

Section 3 in The Punjab Home Guards Act, 1947

3. Appointment of members.

- The State Government may appoint as members of the [Punjab] [Substituted for the word 'East Punjab' by the Adaptation of Laws Order, 1950, the words 'East Punjab' had been substituted for the words 'National' by the East Punjab Act 31 of 1949, Section 4.] [Home Guards] [Substituted for the words 'Volunteer Corps' by Punjab Act 42 of 1960, section 2.] so many persons who are fit and willing to serve as such, as the State Government may see fit to appoint and may appoint any such member to any office of command in the [Punjab Home Guards].