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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Home Guards Act, 1947

(2)No prosecution shall be instituted against a Home Guard in respect of anything done or purporting to be done by him in the discharge of his duty as Home Guard, except with the previous sanction of the State Government or some officer empowered by the State Government in this behalf.