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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Gujarat - Subsection

Section 9A(2) in The Gujarat Home Guards Act, 1947

(2)Notwithstanding anything contained to the contrary in any other law for the time being in force, a member of the Home Guards shall not be disqualified for being chosen as, and for being, a member of any local authority merely by reason of the fact that he is a member of the Home Guards].