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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(1) in The Gujarat Police Act, 1951

(1)The State Government may appoint [for any area for which a Commissioner of Police has been appointed under section 7] [These words were substituted for the words, 'for Greater Bombay' by Bombay 56 of 1959, section 3, Schedule.] such number of Superintendents of Police as it may think expedient.