Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Gujarat - Subsection Section 8(1) in The Gujarat Police Act, 1951 (1)The State Government may appoint for each District or for a part of a District or for one or more districts a Superintendent and one or more Additional, Assistant and Deputy Superintendents of Police, as it may think expedient.
