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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bengal Presidency - Subsection

Section 5(1) in The Calcutta Police Act, 1866

(1)The State Government may, from time to time, appoint one or more Additional, Joint, Deputy, Additional Deputy or Assistant Commissioner of Police, who shall be competent to perform, exercise and discharge such of the duties, powers and functions of the Commissioner of Police as are assigned under his orders to any such Additional, Joint, Deputy, Additional Deputy or Assistant Commissioner of Police.