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'\11 \\.1 Iurrhct 10 uncnd the section X( I} o lrhe Jharkhand I Io mc Guaul« vet. 2(10: [Jharkhaud .\CI (n. l(lff(), d~ .lflwndl'd h~ the Jhar hand HIlIllI.! Ciu.rrd (Amcndmcnu I\C 1012 (1lulikhand ;\('1 1(101' 2012 h;:\III~ ,'lllil.ltIPII ,I "'2,' d.u '
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He II enacted by the Lcg islauvc As ..embly of Jharkhand in the St.>:[) :-.e\el1'" Year of the Repuhlic oj" llldi"
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! lu-. . ct 1\ tIl be culled the .lluu k hund 11\'l11e(J rards (Amendm "111) '\ct, 20 I () ) Ihhrlll extend 10 the II ho le o lthc Suue 01' lharkhand
, It sh.ill cnme into fllrl.'t: li'om the dale of Notification in the o lficia] Gazette. Aruerulrncnt ufS\'l'liUII H(I) of the Jbnrkhund Horne Guards ACI, 2005 (Jharkhund Act, 03, lIHJ6J: _ rite section X{ I) or the Jharkhand I lornc Guards Act, 1005 [Jharkhand Act 03, 1006 as :illlc~ntkd hy tilt: Jharkhand l lo mc Guards (amendmenr) Act 2012] II ill be substituted CIS f()llm"s:-
Subject IP any rules made ill t hi-, behalf a l lome Guard shall be required (0 st'tve [he Stare Ciovcrnmcnt hll pnlnd or !(HII· years (illcluding the period spent in training) and shall be liable to be called 1.)lIt 1;1{dlll~ ill ml~ umc but not beyond the age otor) (Sixty) years.
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