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

Union of India - Subsection

Section 11(2) in The Civil Defence Regulations, 1968

(2)On termination of his services, he shall immediately return to the Officer-in-Charge his membership certificate and the uniform and equipment supplied to him and obtain a receipt for the articles returned. If a member fails to return any item issued to him, the cost thereof shall be assessed by the Controller and recovered from him.