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Union of India - Section
Section 5 in The Police Act, 1861
5. Powers of Inspector-GeneralExercise of powers
.The Inspector-General of Police shall have the full powers of a Magistrate throughout the general police district; but shall exercise those powers subject to such limitation as may, from time to time, be imposed by the State Government.| [Gujarat].Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87 (w.e.f. 1-5-1960).[Maharashtra].Section 5 shall be deleted.Bombay Act 21 of 1954, Section 3 and Sch. II (w.e.f. 8-4-1954).[Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 5, for the words Inspector-General of Police, substitute Director General-Cum-Inspector-General of Police.Uttar Pradesh Act 10 of 1984, Section 4. |