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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(2) in The Orissa Urban Police Act, 2003

(2)Every officer subordinate to the Commissioner shall, in the exercise and performance of any powers and duties which he is empowered to exercise or perform under clause (b) of Sub-section (1), be subject to the general control of the Commissioner.