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State of Odisha - Section

Section 5 in The Orissa Urban Police Act, 2003

5. Constitution of Commissionerate.

- A Commissionerate created under Section 4 shall consist of such number of police personnel of the Orissa Police Force constituted under Section 2 of the Police Act, 1861 in the several ranks and have such organisation and functions and duties as the Government may, by general or special order published in the Gazette, determine.