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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(2) in Mizoram Police Act, 2011

(2)Every Additional Police Officer upon such appointment, shall-
(a)receive a certificate in a form approved by the State Government in this behalf;
(b)be vested with all or such of the powers, privileges, duties and immunities of a police officer as are specially mentioned in the certificate; and
(c)be subject to the orders of the Superintendent of Police.