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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(2) in Manipur Home Guards Act, 1989

(2)The Home Guards constituted for different areas in the State of Manipur shall, for the purpose of this Act, be a single force and the members thereof shall be enrolled and such force shall consist of such number of personnel, and their qualifications and conditions of training and service shall be such as may be prescribed.