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[Cites 0, Cited by 1] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(5) in Delhi Police Act, 1978

(5)No police officer of subordinate rank whose resignation has been accepted by the appointing authority shall be permitted to withdraw from duty until he has fully discharged all debts, due from him as such police officer to Government or to any police fund and has surrendered his certificate of appointment, arms, accoutrements, uniform and all other Government property in his possession and has also rendered a complete account of a1l Government money and property for which he is responsible.