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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Himachal Pradesh - Subsection

Section 100(2) in The Himachal Pradesh Police Act, 2007

(2)The State Police Complaints Authority may, if it comes to the conclusion that a complaint of police misconduct is intentionally false or is vexatious or malafide, may impose a fine not exceeding twenty five thousand rupees:Provided that no such orders shall be made without affording the affected party a reasonable opportunity of being heard.