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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Tripura - Subsection

Section 70(1)(b) in Tripura Police Act, 2007

(b)initiate departmental action based on such findings, Duly forwarding the evidence collected by it to the police Provided that the Commission, before finalizing it's own opinion in all such cases shall give the Director General of Police an opportunity to present the department's view and additional facts, if any, not already in the notice of the Commission: