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 63B] [Entire Act] State of Gujarat - Subsection Section 63B(9) in The Gujarat Police Act, 1951 (9)The District Superintendent or any officers appointed under this section may at any time call out officers subordinate to them, or any member of a village defence party for training or to discharge the duties assigned to them.
