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

State of Punjab - Subsection

Section 8(1) in The Punjab Police Act, 2007

(1)The State Government may, by notification in the Official Gazette, establish for a municipal area and its adjoining area, a police system, which is capable of handling the typical and complex problems of crime, public order and internal security, which may call for quick and comprehensive response from the police by way of purposeful direction, unitary chain of command, professional competence, functional specialization and legal authority coupled with accountability.