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Union of India - Section

Section 4 in THE CENTRAL INDUSTRIAL SECURITY FORCE (AMENDMENT) ACT, 2009

4. Amendment of section 4. -

In section 4 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:-
(1)The Central Government may appoint a person to be the Director-General of the Force and such other supervisory officers as considered necessary.