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[Cites 0, Cited by 0] [Section 63B] [Entire Act]

Bombay Presidency - Subsection

Section 63B(5) in Bombay Police Act, 1951

(5)For the direction and supervision of village defence parties in a taluka, the [Superintendent] may appoint a police officer, not below the rank of Head Constable, to be a Taluka Village Defence Officer, and any person who is willing to serve and in the opinion of the [Superintendent] is fit to be a Joint Taluka Village Defence Officer.