Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25A] [Entire Act] NCT Delhi - Subsection Section 25A(vi) in The Delhi Police (Punishment and Appeal) Rules, 1980 (vi)remit the case to the authority which made the order or any other authority to make such further enquiry as it may consider proper in the circumstances of the case; or
