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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Himachal Pradesh - Subsection

Section 76(1) in The Himachal Pradesh Police Act, 2007

(1)The State Government may, on the recommendations of the State Police Board, by notification, create appropriate police and administrative structure in any Special Security Zone in order to meet the threat of insurgency or terrorism or militancy, and in consultation with the Director-General of Police may prescribe procedures to be followed by the police and administrative structures.