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

State of Himachal Pradesh - Subsection

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

(vi)call for a report from the disciplinary authority, and issue appropriate advice for further action including, if necessary, a fresh inquiry by another officer, when a complainant, being dissatisfied by an inordinate delay in the process of departmental inquiry into his complaint of misconduct, brings such matter to the notice of the District Police Complaints Authority; and