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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Himachal Pradesh - Subsection

Section 88(5) in The Himachal Pradesh Police Act, 2007

(5)Any penalty specified under sub-sections (1) to (4), if awarded to any Police Officer, shall not affect his liability for prosecution and punishment for any criminal offence committed by him or his liability to make good the pecuniary loss caused by his proven misconduct.