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State of Mizoram - Section

Section 8 in Mizoram Home Guard Act, 1985

8. Powers, protection and control.

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