Section 13(2)(b) in The Bihar Home Guards Act, 1947

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State of Bihar - Subsection

Section 13(2)(b) in The Bihar Home Guards Act, 1947

(b)the organisation, appointment, qualifications, conditions of service, functions, discipline, arms, accoutrements, clothing and uniform of the Home Guards and the manner in which they may be called out for service or required to under-go training, and

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State of Bihar - Subsection

Section 13(2)(b) in The Bihar Home Guards Act, 1947