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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(2)(b) in Uttarakhand Police (Amendment) Act, 2018

(b)The District Police Complaint Authority shall enquire and shall recommend departmental/criminal proceeding in the matter of serious misconduct which is death in police custody, grievous hurt or cases of rape and in addition to it forcefully recovery by the police personnel's, the illegal possession on the lands and buildings etc. and other serious incidents which shows misuse of the post."