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[Cites 0, Cited by 0] [Section 6(8)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(8)(a) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(a)Upon registration of a complaint case, the Member-Secretary or designated officer shall place the complaint along with the supporting documents received, before the Authority within seven working days after receipt of the complaint, for further directions.