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 Assam - Subsection Section 5(1) in Assam Home Guards Act, 1947 (1)The Commandant General shall be appointed by the [State Government] [Substituted by the adaptation of Laws Order, 1950 for 'Provincial Government'.].
