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 Madhya Pradesh - Section Section 2 in The M.P. Home Guards Act, 1947 2. Definitions. - In this Act unless there is anything repugnant in the subject or context:-(a)"Home Guard" means a person who is appointed as such under this Act;(b)"prescribed" means prescribed by rules made under this Act.
