Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 15 in The Karnataka Home Guards Act, 1962.

15. Amendment of Karnataka Act 4 of 1957.—

In section 3 of the Karnataka Legislature (Prevention of Disqualification) Act, 1956, after clause (b), the following clause shall be inserted, namely:—“(bb) the office of a member of the Home Guards constituted under the Karnataka Home Guards Act, 1962;”