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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Bihar - Subsection

Section 62(2) in Bihar Police Act, 2007

(2)The complainant shall have the right to get information of the development of the enquiry from time to time by the enquiry officer. On completion of the enquiry or departmental proceedings, the complainant shall be informed of the findings of the enquiry and the final action taken on the matter, as soon as possible.