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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(3) in Maharashtra Police Act

(3)Nothing in sub-sections (1), (1A) and (2)—
(a)shall affect any Police officer’s liability to a criminal prosecution for any offence with which he may be charged; or
(b)shall entitled any authority subordinate to that by which the Police officer was appointed, to dismiss or remove him.