Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(6) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018 (6)The Authority may call for concerned documents, any record or public document concerned with an enquiry from any police officer or public servant.
