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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Gujarat - Subsection

Section 6A(1) in The Gujarat Home Guards Act, 1947

(1)Every person who for any reason ceases to be a member of the Home Guards shall forthwith deliver upto the Commandant or to such person and at such place as the Commandant may direct, his certificate of appointment or of office and the arms, accoutrements, clothing and other necessaries which have been furnished to his as such member.