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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1)(c) in The Haryana State Legislature (Prevention of Disqualification) Act, 1974

(c)member of any force raised, maintained or constituted, as the case may be, under the National Cadet Corps Act, 1948 (Central Act 50 of 1948), the Territorial Army Act, 1948 (Central Act 31 of 1948), or the Reserve and Auxiliary Air Forces Act, 1952 (Parliament Act 62 of 1952), the Haryana Home Guards Act, 1974 (Haryana Act 31 of 1974);