32. [ State Government may make order under section 144 of Act V of 1898. [This section was substituted for the original by Bombay 34 of 1959, section 16.]
- The State Government, whenever it shall seem necessary, may by notification in the Official Gazette make an order to such effect as any order if made by a Magistrate under section 144 of the Code of Criminal Procedure, 1898 (V of 1898), could be continued in force by the State Government under the said Code.][Chapter III A] [Inserted by the Bombay Police (Gujarat Amendment) Act, 2007 (Gujarat 23 of 2007) dated 30th July 2007 (w.e.f. 23-04-2008).] State Security Commission, Police Establishment Board and Police Complaints Authority
