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[Cites 0, Cited by 0] [Section 6(8)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(8)(d) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(d)Upon preliminary examination of the complaint, if the Authority is of the view that no primafacie case is made out, it shall reject the complaint for the reasons recorded in writing, so far as within fifteen days from the registration of the complaint.