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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Mizoram - Subsection

Section 92(4) in Mizoram Police Act, 2011

(4)An order of suspension so made shall be reviewed every 90(ninety) days by a Review Committee to be constituted by the Director General of Police and may at any time be revoked or modified, suo moto or on a representation made by the officer under suspension, by the authority which made the order or by any authority to which such authority is subordinate, on the basis of recommendation of the suspension Review Committee.