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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Meghalaya - Subsection

Section 86(1) in The Meghalaya Police Act, 2010

(1)The complainant may lodge his complaint relating to any “misconduct” or “serious misconduct” on the part of police personnel with either the departmental police authorities or with the Accountability Commission:Provided that no complaint shall be entertained by the Accountability Commission if the subject matter of the complaint is being examined by any other commission, or any court.