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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Puducherry - Subsection

Section 4(5) in The Puducherry Home Guards Act, 1965.

(5)Notwithstanding anything contained in sub-section (4) the Commandant General or the Commandant shall have authority to discharge any Home Guard at any time subject to such conditions as may be prescribed, if in his opinion the services of such Home Guard are no longer required.