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

State of Mizoram - Subsection

Section 3(1) in Mizoram Home Guard Act, 1985

(1)The Government shall, by notification in the Official Gazette, constitute for each District in which this Act has been brought into force, a volunteer body called the Home Guards, the members of which shall discharge such functions and duties in relation to the protection of persons, the security of property, the public safety and the maintenance of essential services as may be assigned to them accordance with the provisions of this Act and the rules made thereunder.