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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in Maharashtra Police Act

(2)The State Government may, by a general or special order, empower an Additional Superintendent to exercise and perform in the district for which he is appointed or in any part thereof, all or any of the powers, functions or duties to be exercised or performed by a Superintendent under this Act or under any law for the time being in force.