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 63B] [Entire Act] State of Maharashtra - Subsection Section 63B(7) in Maharashtra Police Act (7)Members of village defence parties and officers, appointed under this section shall be under the direction and control of the Superintendent and shall receive such training, and discharge such duties, as may be determined by the Superintendent.
