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

State of Odisha - Subsection

Section 4(2) in The Orissa Home Guards Act, 1961

(2)The District Magistrate or subject to his control the Superintendent of Police, may at any time call upon the District Commandant in such circumstances and in such manner as may be prescribed, to mobilize any Unit within the district or a detachment of such Unit under his jurisdiction for the purpose of maintenance of law and order.