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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in Haryana State Industrial Security Force Act, 2003

(1)The Government may appoint a person to be the Director General of the Force and may appoint other persons to be Inspectors General, Deputy Inspectors General, Commandants, Deputy Commandants and Assistant Commandants of the Force as Supervisory Officers.