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[Cites 0, Cited by 1] [Section 2A] [Entire Act]

Bombay Presidency - Subsection

Section 2A(2) in The Bombay Home Guards Act, 1947

(2)Notwithstanding anything contained in sub-section (1), the State Government shall have the authority to terminate the services of any Commandant or of the Commandant General, at any time, after giving him one month's notice therefore.] [Section 2A was inserted by Maharashtra 31 of 1978, Section 2.]