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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttarakhand - Subsection

Section 74(3) in The Uttarakhand Police Act, 2007

(3)The complainant shall have a right to be informed of the progress of the inquiry, from time to time, by the Inquiring Authority (the concerned police Authority or the Authority). Upon completion of inquiry or departmental proceeding, the complainant shall, as soon as may be, informed of the conclusions of the same.