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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(1) in The Rajasthan Police Act, 2007

(1)The State Government may, by general or special order, create in each such Police Station, as it may decide from time to time, a separate Crime investigation Unit, headed by an officer not below the rank of Sub-Inspector of Police:Provided that such crime investigation unit in a metropolitan area shall be established by the State Government within a period not exceeding five years from the notification of a metropolitan area.