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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

Bengal Presidency - Subsection

Section 3A(1) in The Calcutta Suburban Police Act, 1866

(1)Subject to the provisions of this Act , the State Government may make rules relating to recruitment, conditions of service, disciplinary proceedings and punishments, in respect of members of the subordinate ranks of the Police-force.