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

State of Bihar - Subsection

Section 6(1) in The Bihar Home Guards Act, 1947

(1)Subject to the provisions of this Act and the Rules made thereunder, a Home Guard when called out under Section 4 shall have the same powers, privileges and protection as an officer of police appointed under any enactment for the time being in force.