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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(1) in The Himachal Pradesh Police Act, 2007

(1)The deployment of Units and Sub-units of the District Armed Reserves and the State Armed Police Battalions shall be in accordance with the provisions of section 32 of this Act and shall be strictly restricted only to those situations where such deployment is considered absolutely necessary.