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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(4) in The Central Reserve Police Force Rules, 1955

(4)If the total value of the loss exceeds Rs. 1,000 but does not exceed Rs. 2,000, the Commandant shall submit the findings to the Deputy Inspector-General of Police who may pass orders for writing off such loss or damage.