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

State of Mizoram - Subsection

Section 3(4) in Mizoram Home Guard Act, 1985

(4)The Home Guards constituted for different Districts in the Union territory, shall, for the purpose of this Act, be a single force and the members thereof shall be formally enrolled, and such force shall consist of such number of officers and men, and their qualifications and conditions of training and service shall be such, as may be prescribed.