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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Maharashtra - Subsection

Section 90(1) in Maharashtra Police Act

(1)In any area (other than Greater Bombay) under the charge of a Commissioner, the Commissioner shall, from time to time, appoint such places as he thinks fit to be public pounds, and may appoint to be keepers of such pounds Police officers of such rank as may be approved by the State Government.