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State of Tamilnadu - Section

Section 2 in Tamil Nadu Home Guard Rules, 1963

2. Definitions.

- In these rules, unless there is anything repugnant in the subject or context,-
(i)"Act" means the Tamil Nadu Home Guard Act, 1963 (Tamil Nadu Act 3 of 1963).
(ii)"Form" means a Form appended to these rules.
(iii)"Home Guard" means the Home Guard constituted under section
(iv)"Section" means a section of the Act.