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

State of Gujarat - Subsection

Section 63B(8) in The Gujarat Police Act, 1951

(8)Members of village defence parties and officers (other than police officers) appointed under this section, shall be subject to such terms and conditions of service as may be determined, with the previous approval of the State Government, by the District Superintendent.