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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Mizoram - Subsection

Section 92(3) in Mizoram Police Act, 2011

(3)Where an officer is placed under suspension, whether in connection with a disciplinary proceeding or otherwise, and another disciplinary proceeding is ordered against him during the currency of that suspension, the authority competent to place him under suspension may, for reasons to be recorded in writing, direct that the officer shall continue to be under suspension until the completion of all or any of such proceedings.