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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(2) in The Assam Police Act, 2007

(2)The Deputy Commissioner as Director Magistrate has however, no authority to interfere in the internal organization and discipline of the Police force, but it is his duty to bring to the notice of the Superintendent of Police, all cases in which the conduct of and qualification of Police officer affect the general administration of a district.