Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] NCT Delhi - Subsection Section 7(2) in The Bombay Home Guards Act, 1947 [Delhi Extension] (2)No proceeding shall be instituted under sub-section (1) or (1A) without the previous sanction of the Commandant.
