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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1)(b) in Maharashtra Police Act

(b)The State Government may direct that any of the powers, functions, duties and responsibilities and the authority of the Director General and Inspector General may be exercised, performed or discharged, as the case may be, by an Additional Director General and Inspector General or a Special Inspector General or a Deputy Inspector General.