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

State of Manipur - Subsection

Section 11(5) in Manipur Home Guards Act, 1989

(5)Any member of the Manipur Home Guards aggrieved by an order of the Commandant may appeal against such order to the Commandant General and, if aggrieved by an order of the Commandant General, may appeal against such order to the Slate Government. The appeal shall be filed within forty-five days from the date on which the order is received by such aggrieved person.