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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(3) in The Delhi Police Act, 1978

(3)Every officer or member of a Defence Society shall-
(a)on appointment receive a certificate in such form as may be specified or approved by the Administrator in this behalf, and
(b)when called up for duty have the same powers, privileges and protection as are vested in a police officer appointed under this Act.