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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(3) in The Punjab Police Act, 2007

(3)The State Government or the Director General of Police, may specify returns, reports and statements connected with prevention and detection of crime, maintenance of order, performance of duties, administration and management of the Police Service, required to be maintained at different levels.