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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Himachal Pradesh - Subsection

Section 82(2) in The Himachal Pradesh Police Act, 2007

(2)The Director-General of Police may entrust the Criminal Investigation Department with the investigation of any case registered with any Police Station in the State in case special investigation is expeditiously required, or it is necessary to do so, to maintain public credibility in the investigative process.