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[Cites 0, Cited by 0] [Section 63B] [Entire Act]

Bombay Presidency - Subsection

Section 63B(10) in Bombay Police Act, 1951

(10)Every member of a village defence party and every officer appointed under this section shall,-
(a)on appointment receive a certificate in a form approved by the State Government in this behalf;
(b)when called out for duty, have the same powers, privileges and protection as a Police Officer appointed under this Act.