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[JHARKHA DAI~T 16 OF 2012] fHE .rI-I!\.RKlll\ DHOI n: ( l'j I D (ANtE,....,.'•.LL.f< _IT. 1 : 2 . -\.', b51.4U,IGOS - - - - ----....-----
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t. .\!~ACT further to amend the s '{JQ 8(: I of the Jharkhand H \\.:l .2(·0: (J iarkhand Act OJ, 2006 f aving l otification no .2:5th January ::006 in its application tn me State (I Jharkhand. Be i: eructed by the Legislative Ass e mbl ut' Jharkhand in the Sixty l1md. t::
ofthc Rcpubli . of India as follows'-
1. Short title, extent andcemmencernentt-
1 Act will be called the J khand Home Guards Act; 2005 (Jharkhand Act 03. lO(6) (Jharkhand ATI endment) A t, 2012. It shall extend to the whole {)~'lht:Stare of Jharkhand . .l ltshall come into for . frc It the date of Notification in the official Gazette,
") \.11 nrlment of Section 8(1) of 1(' Jharkhand Home Guards Act, 20115 (Jhar band Act 03t 2 06 :.
The Section 8(1) of the Jharkhand Home Guards Act, 200; (Jharkhand At OJ, 2006) will be Substituted as follows:-
Snbjee: to any rules made in tnis bebalf a Home Gmid shall be required 10 serve the State Government for perio I vi' four years (including the period spent in training) and shall be Labh to be called out for duty t any time but not beyond th.!!age of 53 (fifty eight) \ e rs. "
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