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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Manipur - Subsection

Section 11(3) in Manipur Home Guards Act, 1989

(3)Notwithstanding anything contained in this Act, the Commandant General or the Commandant may discharge any member of the Home Guards at anytime subject to such conditions as may be prescribed, if in the opinion of the Commandant General or the Commandant, as the case may be, services of such member are no longer required.