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State of Punjab - Section

Section 21 in Punjab Home Guards Rules, 1963

21. Arms and accoutrements.

[Section 9(b)] - (1) The Home Guards shall be armed with such arms, ammunition and accoutrements, as may from time to time, be directed by the Government.
(2)Any person who for any reason ceases to be a member of the Home Guards shall forthwith deliver up to his Company Commander or Supervisor all arms, ammunition and accoutrements issued to him as member.