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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(1B) in Maharashtra Police Act

(1B)The power to make rules, orders or appointment under clauses (w) and (wa) (x) and (xa) and in so far as it relates to a licence or permission under any of those clauses, under clause (y) of sub-section (1), may, subject to the provision of sub-section (1A), also be exercised by a Revenue Commissioner in the revenue division under this charge.