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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Mizoram - Subsection

Section 118(1) in Mizoram Police Act, 2011

(1)The complainant may lodge his complaint relating to any "misconduct" or "serious misconduct" on the part of police personnel with either the departmental police authorities or with the Commission or the District Accountability Authority:Provided that no complaint shall be entertained by the Commission or the District Authority if the subject matter of the complaint is being examined by any other commission, or any court.