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

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Home Guards Act, 1947

(2)[ Every Home Guard shall be formally appointed and the Force or Forces of the Home Guard, as the case may be, shall consist of such number of the officers and men as may be ordered by the State Government.] [Substituted by Central Provinces and Berar Act No. XXI of 1948.]