Gujarat Home Guards Act, 1947

For Statement of Objects and Reasons See Bombay Government Gazette, 1947, Part V, page 25; or proceedings in Assembly, see Bombay Legislative Assembly Debates, 1947, Vol. X; and for proceedings in Council, see Bombay Legislative Council Debates, 1947, Vol. XII. Section 8 of Bombay 75 of 1958, reads as under:- "8. The Central Provinces and Berar Home Guards Act, 1947 (C.P. and Berar XV of 1947), and the State of Saurashtra Home Guards Ordinance, 1948 (Saurashtra Ordinance XVII of 1948), are hereby repealed: Provided that such repeal shall not affect- (a) the previous operation of the laws so repealed, or (b) any penalty, forfeitured or punishment incurred in respect of any offence committed against any of the provisions of the laws or repealed, or (c) any investigation, legal proceeding or remedy in respect of such penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed. An Act to provide for the constitution of Home Guards Whereas it is expedient to provide a volunteer organisation for use in emergencies and for other purposes in the [State of Bombay] [These words were substituted for the words 'Province of Bombay' by Bombay 75 of 1958, section 3.]; It is hereby enacted as follows:-

Act number

Act 3 of 1947

Year

1947

Enacted on

22-03-1947

In force from

22 March 1947

Jurisdiction

Gujarat State Act

Subjects

Disaster Management

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Official source: India Code