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State of Madhya Pradesh - Section

Section 16 in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015

16. Cognizance of offence.

- No court shall take cognizance of an offence against any member of the Force with regard to any act done by him while discharging or purporting to act in the discharge of his duty except with the prior sanction of the Government.