(3)[ Every person who immediately before the commencement of the Bombay Home Guards (Extension and Amendment) Act, 1958 (Bombay LXXV of 1958) was a member of the Home Guards raised or constituted under the Central Provinces and Berar Home Guards Act, 1947 (C.P. and Berar XV of 1947), or the State of Saurashtra Home Guards-Ordinance, 1948 (Saurashtra Ordinance XVII of 1948), shall be deemed to be appointed under this section and the certificate of appointment and uniform issued to him shall be valid accordingly.]
