(6)"Inspector General" "Additional Inspector General", "Commissioner", "Deputy Inspector General", "Deputy Commissioner", "Assistant Commissioner", "District Superintendent", "Additional Superintendent", "Assistant Superintendent" and "Deputy Superintendent" means respectively, the Inspector General of Police, the Additional Inspector-General of Police, a Commissioner of Police including an additional Commissioner of Police, a Deputy Inspector General of Police, a Deputy Commissioner of Police, and Assistant Commissioner of Police, a District Superintendent of Police [including a Superintendent of Police appointed under section 8A or 22A] [These words, figures and letters were inserted by Bombay 34 of 1959, section 5(3).], an Additional Superintendent of Police, an Assistant Superintendent of Police and a Deputy Superintendent of Police, appointed or deemed to be appointed under this Act;
