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 3] [Entire Act] State of Karnataka - Subsection Section 3(3) in The Karnataka Home Guards Act, 1962. (3)The State Government shall appoint a Commandant General of the Home Guards in whom shall vest the general supervision and control of all the Home Guards in the State,
