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State of Rajasthan - Section

Section 8 in The Rajasthan Police Act, 2007

8. Police Station.

(1)The State Government may, by notification, establish one or more Police Stations in a circle specifying the jurisdiction of each such Police Station.
(2)The State Government may appoint a police officer not below the rank of Sub-Inspector of Police to be the incharge of a Police Station.
(3)The State Government may, by notification, establish one or more outposts within the territorial jurisdiction of a Police Station specifying territorial jurisdiction of such outpost.