Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 46(2)] [Section 46] [Complete Act]
Central Government Act
Section 46(2)(b) in [ The Police Act, 1861 ] 1
(b) to prescribe the time, manner and conditions within and under which claims for compensation under section 15A are to be made, the particulars to be stated in such claims, the manner in which the same are to be verified, and the proceedings (including local enquiries if necessary) which are to be taken consequent thereon; and