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

State of Odisha - Subsection

Section 2(1) in The Orissa Special Armed Police Act, 1946

(1)“Special Armed Police-officer" means a person appointed to the Orissa Police Force constituted under Sec. 2 of the Police Act, 1861, (V of 1861) who has signed the statement in the Schedule to this Act, in accordance with provision of this Act;