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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in The Police Act, Svt. 1983 [Jammu and Kashmir]

(2)The Government may from time to time appoint one or more officers to be designated as Deputy Inspectors General of Police or Assistant Inspectors General of Police for the discharge of such functions under this Act as may be assigned to them by the Inspector General of Police.