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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Mizoram - Subsection

Section 21(2) in Mizoram Police Act, 2011

(2)Every Special Police Officer so appointed shall:
(a)on appointment, undergo prescribed training and thereafter receive a certificate in a form approved by the State Government in this behalf; and
(b)shall have the same powers, privileges and immunities and be liable to the same duties and responsibilities and be subject to the same authorities as an ordinary police officer.