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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Himachal Pradesh - Subsection

Section 98(2) in The Himachal Pradesh Police Act, 2007

(2)Where a person has lodged a complaint with the police authorities, he may inform the State Police Complaints Authority or the District Police Complaints Authority at any stage of the departmental inquiry about any undue delay in the process of enquiry.