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[Cites 0, Cited by 0] [Section 588] [Entire Act]

State of West Bengal - Subsection

Section 588(3) in Kolkata Municipal Corporation Act, 1980

(3)Any officer or employee of the Corporation may, when empowered by a general or special order of the Inspector-General of Police, West Bengal or the Commissioner of Police, Kolkata, on the recommendation of the Corporation in that behalf, exercise the powers of a police-officer for such of the purposes of this Act as may be specified in such order.