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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa Special Armed Police Act, 1946

(1)There may be all or any of the following classes of [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] Officers which shall take rank in the order mentioned, namely :
(i)Sergeant-Major
(ii)Subedars
(iii)Sergeant
(iv)Jamadars
(v)Havildar-Major
(vi)Havildars
(vii)Naiks
(viii)Sepoys including Lance Naiks and such grades in each class as the Provincial Government may direct.