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 Bihar - Section Section 21 in The Bihar Home Guards Rules, 1953 21. The provisions of the Bihar Police Manual shall apply, as far as may be, to the Home Guards Force unless such provision is repugnant to any of the provisions of the Bihar Home Guards Act, and Rules 1 to 20 and 22.
