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[Cites 0, Cited by 0] [Section 150] [Entire Act]

NCT Delhi - Subsection

Section 150(b) in Delhi Police Act, 1978

(b)all proceedings (including proceedings by way of investigations) pending before any police officer of the existing police force, immediately before the commencement of this Act shall on such commencement be deemed to be proceedings pending before him in his capacity as the holder of the office to which he is deemed to be appointed under Cl. (a) and shall be dealt with accordingly;