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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Gujarat - Subsection

Section 5A(1) in The Gujarat Police Act, 1951

(1)For the overall direction and supervision of the Police Force, the State Government shall appoint a Director General and Inspector General of Police who shall exercise such powers, perform such functions and duties and have such responsibilities and authority as may be provided by or under this Act or orders made by the State Government.