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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Mizoram - Subsection

Section 126(1) in Mizoram Police Act, 2011

(1)The Director General of Police, with the approval of the State Government shall put in place, a fair, transparent, and participatory grievance redressal mechanism for looking into individual as well as collective grievances of police personnel, which shall be freely received and channelled upwards from all levels of the organization.