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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(1) in Maharashtra Police Act

(1)Every Police officer not on leave or under suspension shall for all purposes of this Act be deemed to be always on duty, and any Police officer or any number or body of Police officers allocated for duty in one part of the State may, if the State Government or the Director-General and Inspector-General so directs, at any time be employed on Police duty in any other part of the State for so long as the services of the same may be there required.