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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Uttarakhand - Subsection

Section 82(3) in The Uttarakhand Police Act, 2007

(3)For the purpose of coordination, the District Magistrate may call for information of a general or special nature, as and when required, from the Superintendent of Police of a district and heads of other departments of the district. Where the situation so demands, the District Magistrate shall pass appropriate written orders and issue directions to achieve the objective of coordination.