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 8A] [Entire Act]

State of West Bengal - Subsection

Section 8A(3) in The West Bengal National Volunteer Force Act, 1949

(3)A volunteer enrolled under sub-section (1) shall not be required to undergo any preliminary or periodical training referred to in sub-section (3) of section 8, but he shall be required to take oath or affirmation in the manner prescribed and shall, thereupon, receive a certificate of appointment in the prescribed form and such certificate shall be issued by such authority as may be prescribed and thereupon he shall have the powers, privileges and protection conferred, and shall discharge the duties imposed, on a volunteer by or under this Act.