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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(9) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(9)The Member-Secretary or designated officer of the authority shall duly authenticate final decision of the Authority and without any delay cause copies of the decision to be provided to the parties, free of charge.