Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Maharashtra - Subsection Section 33(4) in Maharashtra Police Act (4)Every rule promulgated under the authority of clause (1) of sub-section (1) shall, if made in relation to any area which is not under the charge of a Commissioner, be forth-with reported to the Revenue Commissioner and the State Government.
