Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Home Guards Act, 1947

(3)The Commandant-General or such officer of the Home guards as may be authorised by him in this behalf may call out the Home guards in any area for the performance of any duty relating to any general measure of public welfare and prescribed under sub-section (1) of Section 7.] [Inserted by Central Provinces and Berar Act No. XLII of 1949.]