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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Gram Tatha Nagar Raksha Samiti Rules, 2003

(2)The Superintendent of Police shall be fully authorised for issuance of a notification in respect of problematic village for a limited period, after identifying the villages especially facing grave problems of crime. In such problematic village, the Superintendent of Police shall issue the arms to as many members of such Gram Raksha Samities as he may deem necessary.