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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Mizoram - Subsection

Section 12(2) in Mizoram Home Guard Act, 1985

(2)If any Home Guard wilfully neglects or refuses to deliver up his certificate of appointment or of officer or any other article, in accordance with the provisions of sub-section (1) of section 10, shall, on conviction, be punished with simple imprisonment for a term which may extend to one month, or with fine which may extend to one hundred rupees, or with both.