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] [Section 21] [Entire Act] State of Punjab - Subsection Section 21(2) in Punjab Home Guards Rules, 1963 (2)Any person who for any reason ceases to be a member of the Home Guards shall forthwith deliver up to his Company Commander or Supervisor all arms, ammunition and accoutrements issued to him as member.
