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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(2) in The Punjab Police Act, 2007

(2)Every special police officer so appointed shall, -
(a)on appointment, undergo prescribed training and thereafter, receive a certificate in a form, approved by the State Government in this behalf;
(b)have the powers, privileges and immunities and perform the duties and responsibilities of regular police officer and be subject to the control of the authorities, specified under this Act; and.
(c)be honorary.