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

State of Manipur - Subsection

Section 11(2) in Manipur Home Guards Act, 1989

(2)The Commandant General may in respect of any member of Home Guards appointed to a post immediately under his control impose any penalty specified in sub-section (1) and may also dismiss any member of the Manipur Home Guards on the ground of conduct which has led to his conviction on a criminal charge.