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DELHI SPECIAL POLICE ESTABLISHMENT (AMENDMENT) ACT, 2006
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 7th April, 2006/Vaisakha 17, 1928 (Saka)
The following Act of Parliament received the assent of the President on the 6th April, 2006, and is hereby published for general information:—
DELHI SPECIAL POLICE ESTABLISHMENT (AMENDMENT) ACT, 2006
No. 20 OF 2006
[6th April, 2006.]
An Act further to amend the Delhi Special Police Establishment Act, 1946.
BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:—
Short title
1. This Act may be called the Delhi Special Police Establishment (Amendment) Act, 2006.
2. In section 4A of the Delhi Special Police Establishment Act, 1946, in sub-section (1), for clause (d), the following clause shall be substituted, namely:—
“(d) the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having a administrative control of the Delhi Special Police Establishment-Member.”.
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