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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Kerala Home Guards Act, 1960

(2)No prosecution shall be instituted against a member of the Home Guards in respect of anything done or purporting to be done by him in the exercise of the powers or the discharge of his functions or duties as such member except with the previous sanction of the Commandant-General.