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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Bihar - Subsection

Section 60(1)(b) in Bihar Police Act, 2007

(b)If the authority is of the view that unnecessary delay is being made in the conduct of enquiry in any case, it shall give proper advice to the District Superintendent of Police to speedily complete the enquiry.