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 2] [Entire Act] State of Assam - Subsection Section 2(ii) in Assam Home Guards Rules, 1947 (ii)"Standing Orders" mean the general orders issued as such by the Commandant General in respect of any matters in which he is authorised by the Act or the rules to make such orders.
