Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6A] [Entire Act]

Bombay Presidency - Subsection

Section 6A(3) in The Bombay Home Guards Act, 1947

(3)Nothing in this section shall be deemed to apply to any article which under the orders of the Commandant General has become the property of the person to whom the same was furnished.] [Sections 6A and 6B were inserted by Bombay 11 of 1950, Section 6.]