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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in The Bihar Home Guards Rules, 1953

(2)Failure to report for duty, without previous permission of the calling authority or information of his disability to attend to duty on the plea that a letter of resignation has been submitted, will amount to desertion of duty within the meaning of clause (c) of sub-section (1) of Section 10 of the Act.