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 13(2)] [Section 13] [Entire Act] State of Kerala - Subsection Section 13(2)(e) in Kerala Home Guards Act, 1960 (e)the procedure to be followed in taking disciplinary action by the Government against the Commandants or the Commandant-General under section 12; and