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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(3) in The Bombay State Reserve Police Force Act, 1951

(3)The Commandant, the Assistant Commandant, [the Adjutant] [These words were inserted, by Bombay 48 of 1954, section 3 (3)] and every other officer so appointed shall have and may exercise such powers and authority as may be provided by or under this Act.