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State of Mizoram - Section

Section 95 in Mizoram Police Act, 2011

95. Appeals against orders of punishment.

- An appeal against any order of punishment passed against an officer under Section 91 or any rules made there under, shall lie;-
(a)where the order is passed by the Director General of Police, to the State Government; and
(b)where the order is passed by an officer subordinate to the Director General of Police, to the officer next higher in rank in the police hierarchy who passed such order.