Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Maharashtra - Subsection Section 5(e) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018 (e)No decision of the Authority shall be held invalid only on account of technical grounds in the appointment of the Chairperson or Member.
