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

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

State of Tamilnadu - Subsection

Section 13(1)(a) in The Tamil Nadu Home Guards 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, or

(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 power, discharge of the duties and performance of the function as a member of the Home Guards, or

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State of Tamilnadu - Subsection

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