Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 2 in The Tamil Nadu Home Guards Act, 1963 2. Definitions: In this Act, unless the context otherwise requires.(a)“Member of the Home Guards” means a person who is appointed as such Under Section 4.(b)“Government” means the State Government.
