Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] State of Himachal Pradesh - Subsection Section 89(6) in The Himachal Pradesh Police Act, 2007 (6)All cases where the period of suspension exceeds one year shall be reported to the State Police Board by the Director-General of Police.
