Section 12 — Privileges of Commandants and Seconds-in-Command of Military Police as Police-officers.

A Commandant or Second-in-Command of Military Police shall be entitled to all the privileges which a Police-officer has under sections 42 and 43 of Act V of 1861, section 125 of the Indian Evidence Act, 1872 (I of 1872), and any other enactment for the time being in force.

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