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[Cites 0, Cited by 3] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3) in The Police Act, 1861

(3)All rules made under this Act may, from time to time, be amended, added to or cancelled by the State Government.
[Gujarat].Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87 (w.e.f. 1-5-1960).[Maharashtra].In its application to the State of Bombay, in Cl. (a) of sub-S. (2) of Section 46, for the words Magistrate, substitute Executive Magistrates.Bombay Act 21 of 1954, Section 3 and Sch. II.[Orissa].In its application to the State of Orissa, in Section 46, sub-S. (1) and the first fourteen words of sub-S. (2) shall be omitted.Orissa Act 4 of 1950, Sch. (w.e.f. 3-3-1950).