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 5] [Entire Act] State of Gujarat - Subsection Section 5(4) in The Bombay Village Police Act, 1867 (4)[ The powers of the State Government under this section may also be exercised by the Magistrate of a district.] [Sub-section (4) was inserted by Gujarat 34 of 1961. section 4.]
