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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(1)(g) in The Uttarakhand Police Act, 2007

(g)to register and investigate all cognizable offences coming to their notice through such complaints or otherwise, duly supplying a copy of the First Information Report to the complainant, and where appropriate, apprehend the offenders and conduct investigations as per law;