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[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

State of Uttarakhand - Subsection

Section 54(3)(f) in The Uttarakhand Police Act, 2007

(f)permitting any person, involved in the administration of the witness protection programme, to use an assumed name in carrying out his or her duties and for documentation in support of those assumed names;