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[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 20 in The Delhi Police Act, 1978

20. Commissioner of Police may call for returns.

-The Commissioner of Police may call for such returns, reports and statements on any subject connected with the prevention and detection of crime, the maintenance of order and the performance of the duties of his subordinates as such subordinates may be able to furnish to him.