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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(4) in The Tamil Nadu Home Guards Act, 1963

(4)Nothing in this section shall be deemed to apply to any article which under the orders of the Commissioner of Police in the City of madras or the Superintendent of Police, in district has become the property of the person to whom it was supplied in accordance with the rules made under this Act.