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State of Punjab - Section

Section 40 in The Punjab Laws Act, 1872

40. State Government may confer powers of Police officers

. - The State Government may, if it thinks fit, confer on any person any of the powers which may be exercised by a Police-officer under any Act for the time being in force, [and may withdraw any powers so conferred.] [Added by the Punjab Laws (Amendment) Act, 1878 (12 of 1878), section 5.]Track Law