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

State of Maharashtra - Subsection

Section 3(3)(a) in The Maharashtra Witness Protection and Security Act, 2017

(a)in the Metropolitan Area within the meaning of clause (k) of section 2 of the Code of Criminal Procedure, 1973 (2 of 1974), shall be headed by the Commissioner of Police and comprise of two such other officers, as may be prescribed ;