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 8] [Entire Act] State of Manipur - Subsection Section 8(1) in Manipur Home Guards Act, 1989 (1)A member of the Home Guards when called out under section 7 shall have the same powers, privileges and protection as an officer of police appointed under any enactment for the time being in force.
