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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Mizoram - Subsection

Section 118(6) in Mizoram Police Act, 2011

(6)Where upon the completion of the departmental inquiry, the complainant is dissatisfied with the outcome of the inquiry on the grounds that the said inquiry violated the principles of natural justice, he may approach the Commission or the Authority for appropriate directions.