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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(3)Every complaint so filed shall be supported by a self-attested declaration as provided in Annexure "A" appended to these Regulations, stating that all the relevant details mentioned in the complaint are true and correct on the basis of his personal knowledge.