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Section 14 — Assistance to Group.

The Special Protection Group Act, 1988
It shall be the duty of every Ministry and Department of the Central Government or the State Government or the Union territory Administration, every Indian Mission, every local or other authority or every civil or military authority to act in aid of the Director or any member of the Group whenever called upon to do so in furtherance of the duties and responsibilities assigned to such Director or member.

Official Hindi (PDF) ↗

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