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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

NCT Delhi - Subsection

Section 6A(3) in The Bombay Home Guards Act, 1947 [Delhi Extension]

(3)Nothing in this section shall be deemed to apply to any article which under the orders of the Commandant General has become the property of the persons to whom the same was furnished.(6-B). Punishment of members of neglect of duty, etc. -