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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(1)(b) in Maharashtra Police Act

(b)that the behaviour or a reasonable apprehension of the behaviour, of the persons employed on any railway, canal or other public work, or in or upon any manufactory or other commercial concern under construction or in operation at any place necessitates the employment of additional Police at such place, the State Government or the compe-tent authority may depute such additional Police to the said place as it shall think fit and keep the said Police employed at such place for so long as such necessity shall appear to it to continue.