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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

Bengal Presidency - Subsection

Section 14A(5) in The Calcutta Suburban Police Act, 1866

(5)A special police officer or a Traffic Warden appointed under this section shall, except in so far as it is not inconsistent with the other sub-sections of this section and any regulations framed under sub-section (4), have the same powers, privileges and protection and the same duties and shall be liable to the same penalties as ordinary officers of police.