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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Himachal Pradesh - Subsection

Section 98(3) in The Himachal Pradesh Police Act, 2007

(3)The complainant shall have the right to be informed of the progress of the inquiry from time to time by the inquiring authority and on completion of inquiry or departmental proceedings, the complainant shall be informed of the conclusions of the proceedings as well as the final action taken.