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State of Tamilnadu - Section

Section 17 in The Tamil Nadu District Police Act, 1859

17. Powers of Special Police Officers.—

Every Special Police Officer so appointed shall have the same powers, privileges and protection, and be liable to all such duties and penalties, and be subordinate to the same authorities, as the ordinary officers of Police. He shall receive a certificate in such form as the State Government may determine, under the signature of the Magistrate who appointed him.