Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(g) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(g)Report of follow-up action in regard to decisions taken by the Authority shall be submitted by the Member-Secretary or designated officer at every subsequent meeting, till the decision is implemented.