Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] NCT Delhi - Subsection Section 4(iv) in The Delhi Police (Punishment and Appeal) Rules, 1980 (iv)Disciplinary Authority means the authority competent to award punishment as prescribed in the Delhi Police Act, 1978.
