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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Puducherry - Subsection

Section 9(1) in The Puducherry Home Guards Act, 1965.

(1)Every person who for any reason ceases to be a Home Guard shall forthwith deliver up to the Commandant or to such person and at such place as the Commandant may direct, his certificate of appointment or of office and the arms, accoutrements, clothing and other necessaries which have been furnished to him as such Home Guard.