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[Cites 0, Cited by 0] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(3) in The Delhi Police (Punishment and Appeal) Rules, 1980

(3)In case where the dismissal or removal from service on the convicted police officer is not considered necessary, the disciplinary authority may examine the judgment and take such departmental action as it may deem proper.