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

NCT Delhi - Subsection

Section 3(2) in The Bombay Home Guards Act, 1947 [Delhi Extension]

(2)Not withstanding anything contained in sub-section (1) the Commandant General may, subject to the approval of the Chief Commissioner of Delhi, appoint any such member to any post under his immediate control.