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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(4) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(4)Every officer who has received notice of hearing under sub-regulation (3), shall immediately communicate the same to the concerned Respondent Officer and ensure that such officer is given leave or permission to attend the hearing on the stipulated date.