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

State of Maharashtra - Subsection

Section 22A(1) in Maharashtra Police Act

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