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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(2) in The Bombay Home Guards Act, 1947 [Delhi Extension]

(2)No prosecution shall be instituted against a member of the Home Guards in respect of any thing done or purporting to be done by him in the discharge of his functions or duties as such member except with the previous sanction of the District Magistrate.