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[Cites 0, Cited by 0] [Section 22R(2)] [Section 22R] [Entire Act]

State of Maharashtra - Subsection

Section 22R(2)(b) in Maharashtra Police Act

(b)Treat the same as a preliminary inquiry for the purpose of instituting disciplinary proceedings and thereafter the State Government or the Competent Authority, as the case may be, shall direct institution of disciplinary proceedings against the delinquent Police Officer.