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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Himachal Pradesh - Subsection

Section 134(1) in The Himachal Pradesh Police Act, 2007

(1)Any license or written permission granted under the provisions of this Act, shall specify the period, locality and the conditions and restrictions subject to which the same is granted and shall be given under the signature of the competent authority and shall be subject to payment of such fee as may be prescribed.