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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(1)(viii) in The Himachal Pradesh Police Act, 2007

(viii)Any matter, not within the purview of any one department and affecting the general welfare of the people of the district or arising out a judicial pronouncement, necessitating the District Magistrate to use the services of the Police; and