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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

NCT Delhi - Subsection

Section 9A(2) in The Bombay Home Guards Act, 1947 [Delhi Extension]

(2)Notwithstanding anything contained in the contrary in any other law for the time being in force 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 a member of the Home Guards.