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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3) in Maharashtra Police Act

(3)The Superintendent may, with the previous permission of the State Government delegate any of the powers and functions conferred on him by or under this Act to an Assistant or Deputy Superintendent:Provided that, the powers to be exercised by the Superintendent of making, altering or rescinding any rules under section 33 shall not be delegated on an Assistant or Deputy Superintendent.