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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Home Guards Act, 1960

(2)The Commandant may at any time call out a member of the Home Guards for training or to discharge any of the functions or duties assigned to the Home Guards within his jurisdiction in accordance with the provisions of this Act and the rules made thereunder.