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 4] [Entire Act] State of Manipur - Subsection Section 4(2) in Manipur Home Guards Act, 1989 (2)The State Government shall also appoint a Commandant of each of the Home Guards constituted under section 3.
