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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in The M.P. Home Guards Act, 1947

(1)Every officer and man of the Home Guards shall be entitled to receive his discharge from the Home Guards on the expiration of his period of service [or extended period of service] [Inserted by M.P. Act No. XIX of 1951.] in the reserve; but any such person may, before he becomes so entitled, be discharged by such authority and subject to such conditions as may be prescribed.