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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tripura - Subsection

Section 66(5) in Tripura Police Act, 2007

(5)The Commission may also call for a report from, and issue appropriate advice for further action or, if necessary, a direction for a fresh inquiry by another officer, to the Director General of Police when a complaint, being dissatisfied by the out come of or inordinate delay in the process of departmental inquiry into his complaint of "misconduct" as defined above, by any police officer, brings such matter to the notice of the Commission; and