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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Mizoram - Subsection

Section 15(5) in Mizoram Police Act, 2011

(5)The State Government shall appoint by rules prescribed under this Act, an appropriate number of officers from different ranks to serve in the Criminal Investigation Department, and the State Intelligence Department, as deemed appropriate with due regard to the volume and variety of tasks to be handled.