The Chhattisgarh Police (Amendment) Act, 2007

 
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No. f 2-07/Two-Home/2013.- In exercise of the powers conferred by Section 51 of the Chhattisgarh 
Police Act, 2007 (No. 13 of 2007), the Director General of Police, with prior approval of the State Government, 
hereby, makes the following further amendment in the Chhattisgarh Police Regulation, namely :-    
 
AMENDMENT 
In the said regulation,-  
 In Regulation 228, for the word "Superintendent", the words "Officer not below the rank of 
superintendent of police" shall be substituted. 
 
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