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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(7) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018

(7)Ordinarily the Authority shall not grant adjournment of hearing unless reasonable cause is shown by the concerned party to a case and in every instance; the Authority shall record reasons in writing for grant of adjournment.