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[Cites 0, Cited by 2] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1) in The Delhi Police Act, 1978

(1)Before an order under section 46, section 47 or section 48 is made against any person, the Commissioner of Police shall by notice in writing inform him of the general nature of the material allegations against him and give him a reasonable opportunity of tendering an explanation regarding them.