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[Cites 0, Cited by 7] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(2) in The Delhi Police Act, 1978

(2)In the case of an intended suit on account of such a wrong as aforesaid, the person intending to sue shall give to the alleged wrongdoer not less than one month's notice of the intended suit with sufficient description of the wrong complained of, and if no such notice has been given before the institution of the suit, it shall be dismissed.