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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1) in The Andhra Pradesh Home Guards Act, 1948

(1)A Home Guard, when called out under Section 6, shall have the same powers, privileges and protection as an Officer of the Police appointed under the Hyderabad City Police Act (Act IX of 1348 F.) or the Andhra Pradesh (Andhra Area) District Police Act, 1859, as the case may be.