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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2) in The West Bengal National Volunteer Force Act, 1949

(2)No prosecution shall be instituted against an officer or a subordinate other rank or a volunteer in respect of anything, done or purported to be done in exercise of his powers or in the discharge of his duties as such, except with the previous sanction of the Commissioner of Police in Calcutta or the District Magistrate elsewhere.