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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Himachal Pradesh - Subsection

Section 105(4) in The Himachal Pradesh Police Act, 2007

(4)The Director-General of Police shall constitute funds as may be necessary for the welfare of Police Officers and their families with the prior approval of the State Government which may provide matching grants as well as outright grants.