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] [Section 8] [Entire Act] State of Odisha - Subsection Section 8(8) in The Orissa Home Guards Act, 1961 (8)Any punishment inflicted on a member of the Home Guards under this/section shall be in addition to the punishment to which such member in liable under sub-section (1) of Section 9 or any other law for the time being in force.
