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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2) in Tamil Nadu Home Guard Act, 1963

(2)The officer or person receiving under sub-section (1) any certificate of appointment, arms, accoutrement, clothing and other articles shall give a receipt for the same to the person delivering such certificate, arms, accoutrements, clothing and articles.