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[Cites 0, Cited by 0] [Section 6(8)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(8)(c) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(c)After examination of the complaint, if the Authority is of the opinion that the subject matter of the complaint does not fall within the Authority's jurisdiction, then the Authority shall reject the complaint after recording the reasons in writing but so far as possible within fifteen days from the date of the complaint.