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[Cites 0, Cited by 1] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3) in The Delhi Police Act, 1978

(3)If the person upon whose application such additional police are employed shall at any time make a written requisition to the Commissioner of Police for the withdrawal of the said police, he shall be relieved from the cost thereof at the expiration of such period not exceeding one week from the date of the delivery of such requisition as the Commissioner of Police shall determine.