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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2) in Kerala Home Guards Act, 1960

(2)Notwithstanding anything contained to the contrary in any other law for the time being in force, an officer or a member of the Home Guards shall not be disqualified for being chosen as, and for being a member of any Local Authority, merely by reason of the fact that he is an officer or a member of the Home Guards.