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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in The Police Act, 1983

(2)[ The Government may from time to time appoint one or more officers to be designated as Deputy Inspectors General of Police [or Assistant Inspectors General of Police] [Existing section 7 numbered as sub-section (1) and sub-section (2) added by Act XLII of 2011.] for the discharge of such functions under this Act as may be assigned to them by the Inspector General of Police.]