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[Cites 0, Cited by 1] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(1) in Delhi Police Act, 1978

(1)Before an older under Section 46, Section 47 or Section 48 is mace against any person, the Commissioner of Police shall by notice in writing inform him of the general nature of the material allegations against him and give him a reasonable opportunity of tendering an explanation regarding them.