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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2)(i) in The Bihar Home Guards Rules, 1953

(i)The District Magistrate may, under Section 4 of the Act, call out a Home Guard by an order in Form F for the discharge of any duty in accordance with the provisions of the Act and these Rules.