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 3] [Entire Act] State of Bihar - Section Section 5 in The Bihar Home Guards Act, 1947 5. Control by officers of police force. - A Home Guard, when called out under Section 4 in aid of the police force, shall be under the control of the officers of the police force in such manner and to such extent as may be prescribed.
