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THE CHHATTISGARH POLICE (AMENDMENT) ACT, 2007
THE CHHATTISGARH POLICE (AMENDMENT) ACT, 2007
[Act No. 6 of 2008] (Published in Chhattisgarh Rajpatra (Asadharan) dated 9-4-2008 Page 218(1).)
[9th April, 2008]
PREAMBLE
An Act to amend the Chhattisgarh Police Act, 2007 (No. 13 of 2007).
Be it enacted by the Chhattisgarh Legislature in the Fifty-eighth Year of the Republic of India, as follows:--
Section 1 - Short title and Commencement
(1) This Act may be called the Chhattisgarh Police (Amendment) Act, 2007.
(2) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 17
In Section 17 of the Chhattisgarh Police Act, 2007 (No. 13 of 2007) (here-in-after referred to as the Principal Act),--
(1) For the words "a member of the Authority" the words "an independent member of the Commission" shall be substituted.
(2) Clause (c) shall be omitted.
Section 3 - Omission of Clause (c) of Section 40
Clause (c) of Section 40 of the Principal Act shall be omitted.
Section 4 - Omission of Section 48
Section 48 of the Principal Act shall be omitted.
