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 Gujarat - Section Section 9 in The Gujarat Home Guards Act, 1947 9. Members of Home Guards to be Public servants. - Members of the Home Guards acting under this Act shall be deemed to be public servants within the meaning of section 21 (XLV of 1860) of the Indian Penal Code.
