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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3) in Tamil Nadu Home Guard Act, 1963

(3)Every member of the Home Guard shall receive such training during such hours and for such period as may be prescribed including training in-
(a)police duties like control of traffic and crowds;
(b)rescue operations, first-aid and fire fighting;
(c)map reading, field craft, wireless operation and use of firearms.