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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(2) in The Orissa Urban Police Act, 2003

(2)Such additional police shall be employed at the cost (which shall be determined by the Commissioner in accordance with the rules made in this behalf) of the person making the application, but shall be subject to the orders of the police authorities and shall be employed for such period as the Commissioner considers necessary.