Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 11] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Census Act, 1948

(2)The State Government may appoint persons as census-officers with such designations as that Government may deem necessary to take, or aid in or supervise the taking of, the census within any specified local area and such persons, when so appointed, shall be bound to serve accordingly.