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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in The Uttar Pradesh Home Guards Adhiniyam, 1963

(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 a home guard, except with the previous sanction of the District Magistrate having jurisdiction over the area in which the home guard was enrolled or in which the act was committed.