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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Himachal Pradesh - Subsection

Section 94(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)If the State Government is of the opinion that the police force is required by a municipality on whole time basis for a specified period exceeding one month for carrying out the purposes of this Act, it may, on an application made by the municipality through the Deputy Commissioner, in this behalf, provide such police force.