Section 13(1)(a) in Tamil Nadu Home Guard Act, 1963

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(a) in Tamil Nadu Home Guard Act, 1963

(a)who on being called out by an order under section 6 without reasonable cause neglects or refuses-

(i)to obey such order,

(ii)to exercise the powers, discharge the duties and perform the functions as a member of the Home Guard, or

(iii)to obey any lawful order or direction given to him for the exercise of the powers, discharge of the duties and performance of the functions as a member of the Home Guard, or

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State of Tamilnadu - Subsection

Section 13(1)(a) in Tamil Nadu Home Guard Act, 1963