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State of Madhya Pradesh - Section

Section 3 in The M.P. Vishesh Sashastra Bal Niyam, 1973

3. Special Armed Force to be divided into groups.

(1)The Special Armed Force may be divided into separate units, each unit to be called a group. The location of the head-quarters of each of this group and the number of such groups shall be divided by the State Government from time to time.
(2)The Zonal Officer appointed by the State Government under sub-section (1) of Section 5 of the Act shall be in administrative charge of the Special Armed Force Group.