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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Gujarat - Subsection

Section 22A(1) in The Gujarat Police Act, 1951

(1)The State Government may, by notification in the Official Gazette create one or more special police district embracing such railway areas in the State as it may specify, and appoint a Superintendent of Police and such other Police officers for each such special district as it may think fit.