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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Kerala Home Guards Act, 1960

(1)Subject to the approval of the Commandant-General, the Commandant may appoint as members of the Home Guards such number of persons, who are fit and willing to serve, as may from time to time be determined by the Government and may appoint any such member to any office of command in the Home Guards.