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 Mizoram - Section Section 14 in Mizoram Home Guard Act, 1985 14. Home Guards to be public servant. - Home Guards acting under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.(Central Act No. 45 of 1860)
