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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(z) in The Himachal Pradesh Police Act, 2007

(z)`Range' or `Police Range' means a Range created under section 8 of this Act;
(za)"regulations" mean regulations made under this Act;
(zb)"rules" mean rules made under this Act;
(zc)"Schedule" means a Schedule appended to this Act;
(zd)"Service Companies" mean units of the State Armed Police Battalions and District Armed Reserve which are deployed for law and order and other duties in support of the civil police;
(ze)"Service" or "Police Service" means the Police Service constituted under this Act;
(zf)"Standing Order" means a special or general order issued by the Director-General of Police in conformity with the provisions of this Act and the rules made thereunder;
(zg)`State' means the State of Himachal Pradesh;
(zh)`State Government' or `Government' means the Government of Himachal Pradesh; and
(zi)"terrorist activity" means any activity of a person or a group of persons using or threatening the use of explosives or inflammable substances or firearms or other lethal weapons or noxious gases or other chemicals or any other substance of a hazardous nature with the aim of striking terror in society or any sector thereof, or with the intention of overawing the Government established by law.