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

State of Andhra Pradesh - Subsection

Section 3(2) in The Andhra Pradesh Home Guards Act, 1948

(2)The State Government or any person empowered by them in this behalf may appoint asmany officers as the State Government may consider necessary for the proper governance and conduct of the Home Guards; one of the officers so appointed may be Commandant for all the Home Guards of the State.