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State of Odisha - Section

Section 12 in The Orissa Home Guards Act, 1961

12. Home Guards not disqualified from contesting elections to State Legislature or Local bodies -

Notwithstanding anything to the contrary contained in any other law for the time being in force a member of the Home Guards shall not be disqualified for being chosen as or for being a member of the Orissa Legislative Assembly or of any local authority merely by reason of the fact that he is a member of the Home Guards.