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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(1) in Chhattisgarh Auxiliary Armed Police Force Act, 2011

(1)Appointments to the Auxiliary Armed Police Force for any Police District shall be made by the Superintendent of Police of the District from amongst the persons selected in accordance with the provisions contained in the following sub-sections and Section 11 of this Act.