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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1) in The Karnataka Home Guards Act, 1962.

(1)The Commandant General may at any time call out any member of the Home Guards for training, or to discharge any of the functions or duties assigned to the Home Guards in any part of the State in accordance with the provisions of this Act and the rules made thereunder.