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 Gujarat - Subsection Section 7(2) in The Gujarat Home Guards Act, 1947 (2)No proceedings shall be instituted under sub-section (1) [or (1A)] [The word, brackets, figures and letters 'or (1 A)' were inserted by Bombay 11 of 1950, section 7(4).] without the previous sanction of the Commandant.
