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State of Assam - Section

Section 6 in The Assam Disturbed Areas Act, 1955

6. Protection of persons acting under Sections 4 and 5.

- No suit, prosecution or other legal proceeding shall be instituted except with the previous sanction of the State Government against any person in respect of anything done or purporting to be done in exercise of the powers conferred by Sections 4 and 5.