Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(5) in Maharashtra Police Act (5)“district” means a territorial division constituting a district for the purposes of the Code of Criminal Procedure, 1898, but does not include any area for which a Commissioner of Police has been appointed under section 7;
