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 90] [Entire Act] State of Gujarat - Subsection Section 90(2) in The Gujarat Police Act, 1951 (2)Every pound-keeper so appointed shall, in the performance of his duties, be subject to the direction and control of the Commissioner, [***] [The words 'or such officer as aforesaid' were deleted, by Bombay 20 of 1953, section 9.].
