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 9(5)] [Section 9] [Entire Act] State of Karnataka - Subsection Section 9(5)(b) in The Karnataka Home Guards Act, 1962. (b)An appeal under clause (a) shall be filed within thirty days from the date on which the order is communicated to the member of the Home Guards.