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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(2) in The Himachal Pradesh Police Act, 2007

(2)The Armed Police Organization of the State shall be headed by an officer of the rank of Deputy Inspector-General or above who shall be responsible for the administration, training, operational preparedness and welfare of Officers of all the armed police units in the State, under the overall guidance and supervision of the Director-General of Police.