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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1) in The Gujarat Police Act, 1951

(1)The State Government may appoint one or more Deputy Commissioners and one or more Assistant Commissioners of Police [***] [The words 'in Greater Bombay or' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] in any area in which a Commissioner has been appointed under clause (a) of section 7.