Section 12 in The Orissa Special Armed Police Act, 1946
12. Privileges of Commandant arid Assistant Commandant of [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] as Police-officers.
- A Commandant or Assistant Commandant of [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] shall be entitled to all the privileges which a Police-officer has under Sections 42 and 43 of the Police Act, 1861, Section 125 of the Indian Evidence Act, 1872 and any other enactment for the time being in force.
