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State of Gujarat - Section

Section 9 in The Bombay State Reserve Police Force Act, 1951

9. General powers of Commandant.

- The Commandant shall, subject to the orders of the Inspector-General of Police, direct and regulate all matters of arms, drill, exercise, mutual-relations, distribution of duties, and all the matters of executive detail in the fulfilment of their duties by the members of the group in his charge.