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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2) in The Police Act, Svt. 1983 [Jammu and Kashmir]

(2)It shall thereupon be lawful for the Inspector General of Police, or other officer authorised by the Government in this behalf, to employ any police force in addition to the ordinary fixed compement to be quartered in the area specified in such proclamation as aforesaid.