Bombay State Commissioners of Police Act, 1959

For Statement and Objects and Reasons, see Bombay Government Gazette, 1959, Part V, page 597. An Act to make provision for matters consequent on appointment of a Commissioner of Police for any area in the State of Bombay outside Greater Bombay. Whereas it is expedient to make provision for matters consequent on appointment of a Commissioner of Police for any area in the State of Bombay outside Greater Bombay; It is hereby enacted in the Tenth Year of the Republic of India as follows:-

Act number

Act 56 of 1959

Year

1959

Enacted on

14-10-1959

In force from

14 October 1959

Jurisdiction

Gujarat State Act

Subjects

Administrative Law

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Official source: India Code