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State of Maharashtra - Section

Section 12 in Maharashtra Police Act

12. Constitution of divisions and sections.

(1)Subject to the control of the State Government the Commissioner for any area shall, if he thinks fit—
(a)constitute within the area under his charge, Police division,
(b)sub-divide the same into sections, and
(c)define the limits and extent of such divisions and sections.
(2)Each such division shall be in charge of an Assistant Commissioner and each section shall be in charge of an Inspector of Police.