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State of Chattisgarh - Section

Section 14 in Chhattisgarh Auxiliary Armed Police Force Act, 2011

14. Protection for acts of members of the Auxiliary Armed Police Force.

- No. suit, prosecution or other legal proceeding shall lie against any member of the force for any act which is in good faith done or purported to be done or omitted to be done during the course of performance of his duty under this Act.