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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(2) in The Rajasthan Police Act, 2007

(2)On the matters given in sub section (1) the District Magistrate may call for a report regarding the steps taken by the police or other agency to deal with the situation and give such directions in respect of the matter as are considered necessary by him (District Magistrate) to the police and the concerned agency.