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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Home Guards Act, 1947

(1)Subject to the provisions of this Act or the rules made thereunder a Home Guard when called out under Section 10 shall have the same powers, privileges and protection as an officer of police appointed under any enactment for the time being in force.