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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2) in The Police (West Bengal Amendment) Act, 1973

(2)The Special or, as the case may be, Additional Inspector-General of Police shall be competent to exercise, all or any of the powers conferred on, and perform all or any of, the functions or duties imposed upon, the Inspector-General of Police by or under this Act or any other law for the time being in force.".