Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Haryana - Subsection Section 7(2) in The Haryana Home Guards Act, 1974 (2)No prosecution shall be instituted against a member in respect of anything done or purporting to have been done by him in the discharge of his functions as such member, except with the previous sanction of the State Government.
