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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Sikkim - Subsection

Section 140(4) in The Sikkim Police Act, 2008

(4)The Commission may also call for a report from and issue appropriate advice for further action or if necessary a direction for a fresh inquiry by another officer, to the Director General of Police when a complainant, being dissatisfied by the outcome of, or inordinate delay in the process of, departmental inquiry into his complaint of "misconduct" by a Police officer, brings such matter to its notice.