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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Himachal Pradesh - Subsection

Section 79(2) in The Himachal Pradesh Police Act, 2007

(2)The Sub-Divisional Police Officer shall monitor the progress of investigation in all cases entrusted to the Criminal Investigation Unit and shall issue directions in writing, where in his opinion, a particular aspect requires specific investigation and shall accord approval to the final report in each case of serious offence before it is filed in the Court having jurisdiction.