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Report No. 154 9. Protection of members of the Armed Forces from Arrest: Amendment of sub-section (2) of section 45 Do you agree that in sub-section 2 of section 45 of the Code, after the words "member of the Force", the words "or to such other public servants" should be inserted in order to extend similar protection to such other public servants as are charged with the maintenance of public order as they also have to face similar difficulties as laid down under clause 6 of the Code of Criminal Procedure (Amendment) Bill, 1994?    |
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