Section 3(k) in The Orissa Urban Police Act, 2003

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State of Odisha - Subsection

Section 3(k) in The Orissa Urban Police Act, 2003

(k)"police" or "police force" means the police force referred to in Section 5 and includes -

(i)all persons appointed as Special Police Officers under Subsection (1) of Section 13 and Additional Police Officers appointed under Section 14, and

(ii)all other persons, by whatever name known, who exercise any police function in any area specified by notification under Section 4;