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Citedby 19 docs - [View All]
General Council Of The Church Of ... vs Niranjan Ghose And Anr. on 23 February, 1971
Pravin R. Geglani vs Beharilal Beniprasad Pvt. Ltd. on 1 August, 1977
S.K. Mukherejee vs Union Of India on 3 August, 1994
Associated Power Co. Ltd. vs Ram Taran Roy on 13 January, 1969
J.K. Chowdhury vs Ashis Benerji on 14 August, 1980

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[Complete Act]
Central Government Act
Section 5 in The Civil Defence Act, 1968
5. Appointment of members and officers.
(1) The State Government may appoint as members of the Corps persons who are fit and willing to serve as such and the Controller may appoint any member so appointed to such office or command in the Corps, as such member is, in the opinion of the Controller, fit to hold.
(2) Every person appointed to be a member of the Corps shall be given a certificate of membership in such form as may be prescribed.