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 Bihar - Section Section 2 in The Bihar Home Guards Act, 1947 2. Definitions. - In this Act, unless there is anything repugnant in the subject or context,-(a)"Home Guard" means a person who is enrolled as such under this Act; and(b)"Prescribed" means prescribed by Rules framed under this Act.
