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State of Haryana - Section

Section 3 in The Haryana Home Guards Act, 1974

3. Constitution of Haryana Home Guards.

- The State Government may, for any area, constitute a body to be called the Haryana Home Guards, the members of which shall discharge such functions in relation to the protection of persons, the security of property or the public safety as may be assigned to them in accordance with the provisions of this Act or the rules made thereunder.