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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(1)(f) in The Uttarakhand Police Act, 2007

(f)to accurately register all complaints, brought to them by a complainant, or his representative, in person or received by post, e-mail or other means, and take prompt follow-up act ion thereon, after duly acknowledging the receipt of the complaint;