Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Tripura - Subsection

Section 72(3) in Tripura Police Act, 2007

(3)The complaint shall have a right to be informed of the progress of the inquiry from time to time by the inquiring authority (the concerned police authority or the Commission).Upon completion of inquiry or departmental proceedings, the complainant shall be informed of the conclusions of the same as well as the final action in the case at the earliest.