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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Himachal Pradesh - Subsection

Section 99(2) in The Himachal Pradesh Police Act, 2007

(2)The authority which is required to implement a recommendation of the State or District Police Complaints Authority shall, if it is of the opinion that it is not expedient to implement such a recommendation, inform the State Government of the reasons as soon as possible, but not later than 30 days of receiving the recommendation.