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[Cites 0, Cited by 2] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in The Police Act, 1861

(1)It shall be lawful for the State Government, by proclamation to be notified in the Official Gazette, and in such other manner as the State Government shall direct, to declare that any area subject to its authority has been found to be in a disturbed or dangerous state, or that, from the conduct of the inhabitants of such area or of any class or section of them, it is expedient to increase the number of police.