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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(2) in Himachal Pradesh Home Guards Act, 1968

(2)For the removal of doubts, it is hereby declared that a Commandant General or Commandant appointed under section 4 shall not be member of the Home Guards and as such, he shall be disqualified for being chosen as, and for being, a member of any local authority or legislature.