Section 8(2)(i) in The Punjab Police Act, 2007

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2)(i) in The Punjab Police Act, 2007

(i)the State Government may, appoint a police officer, not below the rank of Deputy Inspector General of police, to be the Commissioner of Police for any aforesaid specified area; and

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State of Punjab - Subsection

Section 8(2)(i) in The Punjab Police Act, 2007