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[Cites 0, Cited by 0] [Section 63B] [Entire Act]

State of Maharashtra - Subsection

Section 63B(6) in Maharashtra Police Act

(6)For the direction and supervision of village defence parties in a district, the Superintendent may appoint a police officer, not below the rank of Sub-Inspector to be a district Village Defence Officer, and any person who is willing to serve and in the opinion of the Superintendent is fit, to be a Joint District Village Defence Officer.