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[Cites 0, Cited by 0] [Section 122] [Entire Act]

NCT Delhi - Subsection

Section 122(b) in Delhi Police Act, 1978

(b)any police officer who -
(i)is guilty of cowardice, or
(ii)being a police officer of subordinate rank, resigns his office, or withdraws himself from duties thereof in contravention of section 25, or
(iii)is guilty of any wilful breach or neglect of any provision of law or of any rule or regulation or any order which he is bound to observe or obey, or
(iv)is guilty of any violation of duty for which no punishment is expressly provided by any