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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1) in THE UTTAR PRADESH SPECIAL SECURITY FORCE ACT, 2020

(1)The State Government may appoint a person to be the Additional Director General of the Force and other persons to be the Inspector General, the Deputy Inspector General, the Commandant, the Deputy Commandant and such other subordinate officers as may be required.