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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(c) in The Tamil Nadu Home Guards Act, 1963

(c)the exercise by any Police officer or any officer of the Home Guards of the Powers conferred by section 6 on the Commissioner of Police in the city of Madras, or the Superintendent of Police concerned a district;