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 5] [Entire Act] State of Odisha - Subsection Section 5(1) in The Orissa Home Guards Act, 1961 (1)A member of the Home Guards when called out under Section 4 shall have the same powers privileges and protection as an Officer of Police appointed under any law for the time being in force.
