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State of Tamilnadu - Section

Section 6 in The Tamil Nadu Home Guards Act, 1963

6. Calling out of Home Guards:

The Commissioner of Police, in the City of Madras and the Superintendent of Police in a district may be order at any time call out in the prescribed manner any member of the Home Guards for training or for exercising the powers, discharging the duties and performing he functions assigned to the Home Guards by the provisions of this Act and rules made there under.