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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(7) in The Rajasthan Police Act, 2007

(7)The State Government may appoint one or more Additional, Joint, Deputy, or Assistant Commissioners to assist the Commissioner of Police in the discharge of his duties and determine, in consultation with the commissioner, the functions, duties, responsibilities, and powers of such officers.