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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1) in The Bombay State Reserve Police Force Act, 1951

(1)In addition to the Police Force constituted under the Bombay Police Act, 1951 (Bombay XXII of 1951), the State Government may establish and maintain armed reserve police force known as the State Reserve Police Force.