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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(1)Place of the sitting of the Authority shall be ordinarily be at its headquarter of respective Revenue Division. However, it may, at the discretion of the Chairperson, hold its meetings at any other place in the Division, if he considers the same necessary and expedient.