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 Kerala - Section Section 8 in Kerala Home Guards Act, 1960 8. Home Guards not to resign without notice.— A member of the Home Guards may, if he so desires, resign his membership thereof upon giving not less than one month's notice to the Commandant within whose jurisdiction he is serving.
