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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(c) in Delhi Police Act, 1978

(c)“competent authority”, when used with reference to the exercise of any power of discharge of any duty under the provisions of this Act, means the Commissioner of Police appointed under Section 6 or any other police officer specially empowered in that behalf by the central Government;