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 Rajasthan - Section Section 15 in Rajasthan Home Guards Rules, 1962 15. Uniforms, accoutrement's, etc. - A member of the Home Guards shall, while on duty wear the uniform supplied to him. He may also carry a rifle or a revolver or any other weapon, sanctioned by the State Government from time to time.
