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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in Tamil Nadu Home Guard Act, 1963

(1)Subject to the provisions of this Act and the rules made thereunder, any person willing to serve as a member of the Home Guard and possessing such qualifications as may be prescribed may be appointed as a member of the Home Guard in such manner and by such authority as may be prescribed.