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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(4) in The Rajasthan Home Guards Act, 1963

(4)The State Government may also appoint a Deputy Commandant General of the Home Guards, who shall, subject to the supervision and control of the Commandant General, exercise the powers conferred on the Commandant General in such circumstances as the Commandant General may specify.