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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(c) in The Bombay State Reserve Police Force Act, 1951

(c)"Commissioner of Police" and "Deputy Commissioner" means respectively a Commissioner of Police and a Deputy Commissioner of Police appointed under the Bombay Police Act, 1951 (Bombay XXII of 1951);