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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Mizoram - Subsection

Section 10(1) in Mizoram Home Guard Act, 1985

(1)Every person, who, for reason ceases to be a Home Guard. Shall for with deliver up to the Commandant, or to such person and at such place as the Commandant may direct his certificate of appointment, or of office and the arms, accountrements, clothing and other necessaries which have been furnished to him as such Home Guard.