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State of Chattisgarh - Section

Section 38 in Chhattisgarh Police Act, 2007

38. Police Accountability Authority.

(1)The State Government may, as soon as may be, establish a State Police Accountability Authority (hereinafter referred to as "Authority").
(2)Authority may be provided with such secretarial assistance as the State Government may determine, from time to time, by a general or special order.