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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of Mizoram - Subsection

Section 138(2)(e) in Mizoram Police Act, 2011

(e)is guilty of sexual harassment in the course of duty, whether towards other police officers or any member of the public; shall, on conviction, be punished with imprisonment for a term which may extend to one year or with a fine or both.