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NCT Delhi - Section

Section 123 in Delhi Police Act, 1978

123. Penalty for failure to deliver up certificate of appointment or, other article.

Any police officer, who wilfully neglects or refuses to deliver up his certificate of appointment or to office or any other article, in accordance with the provisions of sub-section (1) of section 26 shall, on conviction, be punished with imprisonment for a term which may extend to one month or with fine which may extend to two hundred rupees, or with both.