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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Rajasthan - Subsection

Section 245(19) in Rajasthan Municipalities Act, 2009

(19)No investigation of an offence under this Section shall be made by an officer below the rank of the Deputy Superintendent of Police. However, such investigation shall be completed and report shall be filed in the Court within the period of three months from the date of filing First Information Report on behalf of the Municipality by the Chief Municipal Officer or the official authorized by him.