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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(2) in Manipur Home Guards Act, 1989

(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.