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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in The Andhra Pradesh Home Guards Act, 1948

(2)No prosecution shall be instituted against a Home Guard in respect of any act done or purporting to be done in the exercise of his powers or the discharge of his duties as such exceptwith the previous sanction of the Commissioner of Police in the Cities of Hyderabad and Secunderabad and of the District Superintendent of Police in the district concerned.