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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Police Act, 1949

(2)The administration of the said police-force shall vest in an officer, appointed in this behalf by the Central Government, who shall exercise in respect of that police- force such of the powers exercisable by an Inspector-General of Police under the Police Act, 1861 (5 of 1861), as the Central Government may, by notification in the Official Gazette, specify in this behalf.