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 15] [Entire Act] State of Kerala - Subsection Section 15(1) in Kerala Home Guards Act, 1960 (1)A person shall not be disqualified for being chosen as and for being a member of the Legislative Assembly merely by reason of the fact that he is an officer or a member of the Home Guards.
