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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Central Reserve Police Force Act, 1949

(1)In any suit or proceeding against any member of the Force for any act done by him in pursuance of a warrant or order of a competent authority it shall be lawful for him to plead that such act was done by him under the authority of such warrant or order.