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State of Chattisgarh - Section

Section 49 in Chhattisgarh Police Act, 2007

49. Unauthorised use of police uniform.

- Whoever, not being a police officer, wears a police uniform or any dress having the appearance or bearing any of the distinctive marks of that uniform without being authorised by the State Government or as the case may be, an officer authorised by the State Government, shall, in addition to punishment provided in any other law for lime being in force, be punished with imprisonment not exceeding six months or line or with both.Chapter-X Miscellaneous