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[Cites 0, Cited by 0] [Section 63B] [Entire Act]

Bombay Presidency - Subsection

Section 63B(8) in Bombay Police Act, 1951

(8)Members of village defence parties and officers (other than police officers) appointed under this section, shall be subject to such terms and conditions of service as may be determined with the previous approval of the State Government, by the [Superintendent].