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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(2) in The West Bengal Home Guards Act, 1962

(2)No prosecution shall be instituted against a volunteer of the Home Guard in respect of anything done or purporting to be done by him in the discharge of his functions as such volunteer, except with the previous sanction in a district of the District Magistrate, or in Calcutta of the Commissioner of Police and ex officio Additional Commandant General, Home Guards.