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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(j) in The Uttarakhand Police Act, 2007

(j)prescribing the records, registers and forms to be maintained and the returns to be submitted by different police units and officers and generally, for the purpose of rendering the police more efficient, preventing abuse of power and neglect of duties by them.