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[Cites 0, Cited by 0] [Section 495] [Entire Act]

State of Tamilnadu - Subsection

Section 495(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)Any police officer who omits or refuses to perform any duty imposed on him by this Act shall be deemed to have committed an offence, under section 10 or under section 44 of the Tamil Nadu District Police Act, 1859 (Central Act XXIV of 1859).