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

State of Maharashtra - Section

Section 10 in Hyderabad Children Protection Act

10. Appointment of Inspector and Assistant Inspector.

- For purposes of this Act Government may appoint Inspectors or Inspectresses for any district or part of a district to which this Act may be extended and may also appoint Assistant Inspectors or Assistant Inspectresses. Such Assistant Inspectors or Assistant Inspectresses shall work under the control of Inspectors or Inspectresses appointed for the same district and shall exercise the same powers as are vested in Inspectors or Inspectresses under this Act.