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 32A] [Entire Act] State of Gujarat - Subsection Section 32A(1) in The Gujarat Police Act, 1951 (1)The State Government shall, by notification in the Official Gazette, establish a State Security Commission to exercise the powers and perform the functions as assigned to it by or under the provisions of this Chapter.
