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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Meghalaya - Subsection

Section 86(3) in The Meghalaya Police Act, 2010

(3)The complainant shall have a right to be informed of the progress of the inquiry from time to time by the Accountability Commission Upon completion of inquiry or departmental proceedings, the complainant shall be informed of the conclusions of the same as well as the final action in the case at the earliest.