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[Cites 0, Cited by 0] [Section 534] [Entire Act]

State of Uttar Pradesh - Subsection

Section 534(iii) in The General Rules (Civil), 1957

(iii)If in any particular case, for reasons of urgency, it is not possible to resort to this procedure, the Amin may apply direct to the officer-in-charge of the police station concerned who may refuse to give assistance but should inform the Superintendent of Police, immediately of his reason or such refusal.]