Section 59(1)(b) in The Orissa Urban Police Act, 2003

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State of Odisha - Subsection

Section 59(1)(b) in The Orissa Urban Police Act, 2003

(b)any officer subordinate to the Commissioner, not below the rank of an Assistant Commissioner, to exercise and perform in relation to such areas of the Commissionerate as may be specified in the notification, the powers and duties of a District Magistrate or of an Executive Magistrate under such of the provisions of the Acts including rules made thereunder, referred to in clause (a), as may be specified in the notification.

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State of Odisha - Subsection

Section 59(1)(b) in The Orissa Urban Police Act, 2003