Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Special Armed Police Act, 1946

(2)Notwithstanding anything contained in Section 9 of the Police Act, 1861, (V of 1861) Special Armed Police Officer shall not be entitled to be discharged from the Orissa Police Force except in accordance with the terms of the statement which he has signed under this Act.