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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Gujarat - Subsection

Section 98(1) in The Gujarat Police Act, 1951

(1)The State Government may, by notification in the Official Gazette, declare any specified service to be an essential service to the community:Provided that such notification shall remain in force for one month in the first instance, but may be extended, from time to time, by a like notification.