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 5] [Entire Act] State of Chattisgarh - Subsection Section 5(2) in Chhattisgarh Police Act, 2007 (2)The administration of police in a Police District throughout the local jurisdiction of the District Magistrate shall, under the general control and direction of the District Magistrate be vested in a District Superintendent of Police.
