LexSection 37 — Constitution of special investigation teams.
The Protection of Human Rights Act, 1993
Notwithstanding anything contained in any other law for the time being in force, where the Government considers it necessary so to do, it may constitute one or more special investigation teams, consisting of such police officers as it thinks necessary for purposes of investigation and prosecution of offences arising out of violations of human rights.Open in Lexace · Ask the AI about this section