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[Cites 0, Cited by 16] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1) in The Code of Criminal Procedure, 1973

(1)Notwithstanding anything contained in sections 41 to 44 (both inclusive), no member of the Armed Forces of the Union shall be arrested for anything done or purported to be done by him in the discharge of his official duties except after obtaining the consent of the Central Government.