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 1] [Section 6] [Entire Act] State of Kerala - Subsection Section 6(1) in Kerala Home Guards Act, 1960 (1)A member of the Home Guards when called out under section 5, shall have the same powers, privileges and protection, as an officer of police appointed under the Police Act for the time being in force.
