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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1)(c) in Maharashtra Police Act

(c)The State Government may also by a general or special order direct that an Additional Director General and Inspector General or a Special Inspector General or a Deputy Inspector General shall assist and aid the Director General and Inspector General in the performance, exercise and discharge of his powers, functions, duties, responsibilities and authority in such manner and to such extent as may be specified in the order.