Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 6] [Entire Act] State of Manipur - Subsection Section 6(2) in Manipur Home Guards Act, 1989 (2)Notwithstanding anything contained in.sub-section (1) the Commandant General may, subject to the approval of the State Government, appoint, any such member to any post under his immediate control.
