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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttarakhand - Subsection

Section 27(5) in The Uttarakhand Police Act, 2007

(5)Subject to any general or special orders, which the State Government may pass in this behalf, such police officers shall, in the discharge of their functions, be vested within every part of the state, with the powers and privileges and be subjected to the liabilities of police officers under this Act or any other law for the time being in force.