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Section 195 — Power and duties of police in respect of offences.

The Manipur Municipalities Act, 1994
Every police officer shall give immediate information to the municipality of an offence coming to his knowledge which has been committed against this Act or against any rules or bye-laws made thereunder, and shall be bound to assist all members, officers and employees of the municipality in the exercise of their lawful duty.

Official Hindi (PDF) ↗

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