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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1)(v) in The Bihar Home Guards Rules, 1953

(v)Ordinarily, a Home Guard shall be called out to serve only in his own district, but in an emergency he shall be liable to serve at any time anywhere in the State.