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

State of Maharashtra - Subsection

Section 22R(4) in Maharashtra Police Act

(4)In the event of the State Government rejecting the report of the State Police Complaints Authority, it may require the State Police Complaints Authority to hold further inquiry in the matter and submit a fresh report in that behalf.Explanation.--For the purposes of section 22Q and this section, the expression "Police Officer" means the Police Officer of the rank of Deputy Superintendent of Police or Assistant Commissioner of Police and above.