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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5) in The Sikh Gurdwaras Act, 1925

(5)"Police Station area" means a local area specified by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under the provisions of clause (s) of sub-section (1) of Section 4 of the Code of Criminal Procedure, 1898.