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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(3) in The Orissa Urban Police Act, 2003

(3)The Commissioner or any officer subordinate to him shall not be subject, in the exercise and performance of any powers and duties which he is empowered to exercise and perform under Sub-section (1), to the general control of the District Magistrate appointed under Section 20 of the said Code.