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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(9) in The Gujarat Police Act, 1951

(9)It shall be lawful for [the District Magistrate] [These words were substituted for the words 'The Chief Presidency Magistrate or the District Magistrate, as the case may be' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] by order, to exempt any persons from liability to pay any portion of the compensation amount.