3. Employment of police officers beyond the State to which they belong
.Notwithstanding anything in any of the Acts mentioned or referred to in the last foregoing section, but subject to any orders which the [Central Government] [Substituted by A.O.1937.] may make in this behalf, a member of the [police force] [Substituted by A.O.1937.] of any [State] [Substituted by A.O.1950, for "Province".] may discharge the functions of a police officer in any part of [any other State] [Substituted by A.O.1948, for certain words.] and shall, while so discharging such functions, be deemed to be a member of the police force of that part and be vested with the powers, functions and privileges and be subject to the liabilities, of a police officer belonging to [that police force] [Substituted by A.O.1937.].
