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

State of Tamilnadu - Subsection

Section 4(3) in The Tamil Nadu Home Guards Act, 1963

(3)Every member of the Home Guards shall receive such training during such hours and for such period as may be prescribed including training in.
(a)Police duties like control of traffic and crowds;
(b)Rescue operations, first-aid fire fighting;
(c)Map reading, field craft, wireless operation and of firearms.