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State of Uttarakhand - Section

Section 40 in The Uttarakhand Police Act, 2007

40. Functions in Revenue Police Area.—

Notwithstanding anything contained in this Act , it shall be lawful for the police force and armed police units to investigate and to render such assistance, as may be required in the Revenue Police Area, in the scientific investigations of crimes and regulation of crowd and relief, rescue operations and such other arrangements, as the District Magistrate may direct in exceptional circumstances through the Superintendent of Police of the District.