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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(a) in The Gujarat Prevention of Anti-Social Activities Act, 1985

(a)"authorised officer" means a District Magistrate or a Commissioner of Police authorised under sub-section (2) of section 3 to exercise the powers conferred under sub-section (I) of that section;