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[Cites 0, Cited by 1] [Section 28] [Entire Act]

Bombay Presidency - Subsection

Section 28(2) in Bombay Police Act, 1951

(2)Timely intimation shall, except in cases of extreme urgency, be given to the [Revenue Commissioner] and the District Magistrate, by the [Director-General and Inspector-General] of any proposed transfer under this section, and except where secrecy sis necessary, the reasons for the transfer shall be explained; whereupon the officers aforesaid and their subordinates shall give all reasonable furtherance to such transfer.