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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(1) in Jharkhand Home Guards Act, 2005

(1)Subject to the provisions of this Act and the rules made there under, a Home Guard when called out under section-4 in auxiliary to the police force shall have the same powers, privileges and protection as an officer of police appointed under any enactment for the time being in force.