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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Uttarakhand - Subsection

Section 73(1)(b) in The Uttarakhand Police Act, 2007

(b)the number and type of cases of “serious misconduct”, which have been referred to it by the complainants upon being dissatisfied by the departmental inquiry into his complaint;