Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(9) in Punjab Detenus (Conditions of Detention) Order, 1974

(9)Police Interview. - Subject to the directions of the State Government the Inspector General of Police or the Deputy Inspector General of Police, Criminal Investigation Department, may, by general or special order, authorise any police office either singly or with another police officer, and accompanied or unaccompanied by a subordinate police officer to interview any detenu.