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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Himachal Pradesh - Subsection

Section 43(1) in The Himachal Pradesh Police Act, 2007

(1)The administration of the Police throughout the State shall vest in the Director-General of Police and in such Additional Directors-General, Inspectors-General, Deputy Inspectors-General and other officers as the State Government may appoint, subject to the overall control of the Director-General of Police.