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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Mizoram - Subsection

Section 11(3) in Mizoram Home Guard Act, 1985

(3)When the Commandant or the Commandant General passes, after inquiry, an order suspending, reducing in rank, dismissing, or finding any Home Guard under sub-section (1), he shall record such order or cause the same to be recorded together with the reasons therefore and a note of the inquiry made, in writing, and no such order shall be passed unless the person concerned has been given an opportunity to be heard in his defence.