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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(2) in The Uttarakhand Police Act, 2007

(2)Suggest the State Government in identifying performance indicators, which shall, inter alia, include operational efficiency, public satisfaction, victim satisfaction visa-vis police investigation and response, accountability, optimum utilization of resources, and observance of human rights standards,