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State of Manipur - Section

Section 8 in Manipur Home Guards Act, 1989

8. Powers, protection and control.

(1)A member of the Home Guards when called out under section 7 shall have the same powers, privileges and protection as an officer of police appointed under any enactment for the time being in force.
(2)No prosecution shall be instituted against a member of Home Guard in respect of anything done or purported to be done by him in the discharge of his function or duties as such member of Home Guard, except with the previous sanction of the State Government.