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[Cites 0, Cited by 0] [Section 22R(2)] [Section 22R] [Entire Act]

State of Maharashtra - Subsection

Section 22R(2)(c) in Maharashtra Police Act

(c)If the report of the State Police Complaints Authority discloses a prima facie case of commission of a cognizable offence, the State Government shall forward the same to the concerned Police Station and thereupon the same may be recorded as First Information Report under section 154 of the Code of Criminal Procedure, 1973 (2 of 1974.