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State of Manipur - Section

Section 5 in Manipur Home Guards Act, 1989

5. Super-intendance and Administration of Home Guards.

(1)The Super-intendance of the Home Guards shall vest in and be exercised by the State Government.
(2)The administration of the Home Guards throughout the State shall vest in and be exercised by the Commandant General and in any such officer appointed under sub-section (1) of section 4.