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 Uttar Pradesh - Subsection Section 8(a) in The Uttar Pradesh Home Guards Adhiniyam, 1963 (a)(the District Magistrate or the District Commandant) may by order call out any home guard attached to a unit posted in the district for duty in any area within that district;)
