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[Cites 0, Cited by 2] [Section 98] [Entire Act]

State of Gujarat - Subsection

Section 98(2) in The Gujarat Police Act, 1951

(2)Upon a declaration being made under sub-section (1) and so long as it remains in force, it shall be the duty of every Police Officer to obey any order given by any superior officer in relation to employment upon or in connection with the service specified in the declaration; and every such order shall be deemed to be a lawful order within the meaning and for the purposes of this Act.