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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(2) in The Gujarat Police Act, 1951

(2)Every additional Police officer appointed, shall on appointment-(a)receive a certificate in a form approved by the State Government in this behalf,(b)be vested with all or such of the powers, privileges and duties of a Police officer as are specially mentioned in the certificate, and(c)be subject to the orders of the Commissioner or the District Superintendent as the case may be.