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State of Uttarakhand - Section

Section 4 in Uttarakhand Police (Amendment) Act, 2018

4. Amendment of Section 65.

- In Section 65 of the Principle Act-
(i)Section 65 with title shall be substituted as follows, namely-
"Composition of the State Police Complaint Authority'. The State Police Complaint Authority shall have one Chairperson and maximum four other Members."
(ii)A new Section 65-A with title After Section 65 shall be inserted as follows, namely-
"65-A. Composition of the District Police Complaint Authority: The District Police Complaint Authority shall have one Chairperson and two other Members.".