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[Cites 0, Cited by 3] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Civil Defence Act, 1968

(1)The State Government may appoint as members of the Corps persons who are fit and willing to serve as such and the Controller may appoint any member so appointed to such office or command in the Corps, as such member is, in the opinion of the Controller, fit to hold.