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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(6) in The Uttarakhand Police Act, 2007

(6)Meeting the in-charge of the Police Station at such periodical intervals, as prescribed by the Superintendent of Police through a general or special order, to report on such activities and incidents in the villages, as would have a bearing on crime, law and order and other policing concerns;