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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2)(ii) in The Punjab Police Act, 2007

(ii)The Commissioner, so appointed, shall exercise such powers, perform such functions and duties and have such responsibilities and authority, as are provided by or under this Act or as may otherwise be directed by the State Government by a general or special order.