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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Haryana - Subsection

Section 102(1) in The Haryana Municipal Act, 1973

(1)If the State Government is of the opinion that police force is required by a committee on whole-time basis for a specified period exceeding one month for carrying out the purposes of this Act, it may, on an application made by the committee through the Deputy Commissioner, in this behalf, provide such police force.