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

Bombay Presidency - Subsection

Section 8(1) in The Bombay State Reserve Police Force Act, 1951

(1)A Company Commander, Commander of Head Quarters Wing or Platoon Commander shall, on appointment, receive from the Inspector-General of Police a certificate of appointment containing particulars of his name, age, religion and his previous service, if any.