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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(b) in Bombay Police Act, 1951

(b)The State Government may direct that any of the powers, functions, duties and responsibilities and the authority of the Director-General and Inspector General may be exercised, performed or discharged, as the case may be, by a Special Inspector General or an Additional Inspector General or a Deputy Inspector General.