Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Maharashtra - Subsection Section 10(1) in Maharashtra Police Act (1)The State Government may appoint one or more Deputy Commissioners of Police in Greater Bombay or in any area in which a Commissioner has been appointed under clause (a) of section 7.
