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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttarakhand - Subsection

Section 74(1) in The Uttarakhand Police Act, 2007

(1)Any person may lodge his complaint, relating to any “misconduct” or “serious misconduct” on the part of police personnel, with the Authority:Provided that no complaint shall be entertained by the Authority, if the subject matter of the complaint is being examined by any other Authority or any court established by law.