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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(3) in The Maharashtra Devdasi System (Abolition) Act, 2005

(3)The State Government may, by notification in the Official Gazette, invest the Devdasi Prevention Officer with such powers of a Police Officer as may be specified in the notification and the Devdasi Prevention Officer shall exercise his powers subject to such limitations and conditions as may be specified in the notification.