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[Cites 0, Cited by 0] [Section 25B] [Entire Act]

NCT Delhi - Subsection

Section 25B(iii) in The Delhi Police (Punishment and Appeal) Rules, 1980

(iii)In all cases in which an officer proposes to enhance punishment he shall, before passing final orders give the defaulter concerned an opportunity of showing cases, in writing, including personal hearing, if asked for, why his punishment should be enhanced.