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

State of Manipur - Subsection

Section 11(7) in Manipur Home Guards Act, 1989

(7)Notwithstanding anything contained in any other law,-
(a)any order passed in revision under sub-section (6);
(b)subject to such order in revision any order passed in appeal under sub-section (5);
(c)subject to the orders in revision and appeal aforesaid, any order passed by the Commandant General or the Commandant under sub-section (1) and (2);
shall be final.