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 Karnataka - Section Section 2 in The Karnataka Home Guards Act, 1962. 2. Definitions.— In this Act, unless the context otherwise requires,—(a)“Home Guard” means a person who is appointed as a Home Guard under this Act;(b)“prescribed” means prescribed by rules made under this Act.
