Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Chattisgarh - Subsection Section 32(1) in Chhattisgarh Police Act, 2007 (1)The State Government may, by general or special order, create in any Police District, sub-division or as the case may be, Police Station, a Special Crime Investigation Unit, headed by an officer not below the rank of Sub-Inspector of Police.
