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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Assam - Subsection

Section 1(3) in Assam Home Guards Act, 1947

(3)It shall come into force
(i)In any revenue district or part thereof on such date as the [State Government] [Substituted by the adaptation of Laws Order, 1950 for 'Provincial Government'.] may by notification appoint, and
(ii)at once in the districts of Goalpara, Kamrup, Silchar and Karimganj.