Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(1)The Authority shall hold hearing of the complaint case as deemed necessary after giving due notice to the parties, including the complainant, his representative or the victim as the case may be.