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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Himachal Pradesh - Subsection

Section 123(1) in The Himachal Pradesh Police Act, 2007

(1)When any action or prosecution is brought or any proceeding held against any Police Officer, for any act done by him in such capacity, it shall be lawful for him to plead that such act was done by him under the authority of a warrant issued by a Magistrate.