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] [Entire Act] State of Tamilnadu - Section Section 8 in Tamil Nadu Home Guard Act, 1963 8. Control by officers of police-force. - A member of the Home Guard, when called out by an order under section 6 in aid of the police-force, shall be under the control of officers of the police-force in such manner and to such extent as may be prescribed.
