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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Uttarakhand - Subsection

Section 205(5) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(5)Duties of Investigating Police Officer enumerated in sub-rules (1) to (3) shall be construed as if they are included in Section 23 of UP Police Act, 1861, as applicable in Uttarakhand and any break thereof, shall entail consequences envisaged in that law.