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 32F] [Entire Act] State of Gujarat - Subsection Section 32F(2) in The Gujarat Police Act, 1951 (2)The terms and conditions of the members of the State Police Complaints Authority, other than ex-officio, shall be such, as may be prescribed.
