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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Himachal Pradesh - Subsection

Section 96(vii) in The Himachal Pradesh Police Act, 2007

(vii)report to the State Police Complaints Authority cases where departmental inquiry into misconduct in respect of a Non- Gazetted Police Officer is not concluded in time by the Inquiry Officer concerned inspite of the advice of the District Police Complaints Authority to the disciplinary authority: