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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(1)(a) in Maharashtra Police Act

(a)recovery from pay of the whole or part of any pecuniary loss caused to Government on account of the negligence or breach of orders on the part of such Inspector or any member of the subordinate rank of the Police Force;