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[Cites 0, Cited by 7] [Section 144] [Entire Act]

State of Himachal Pradesh - Subsection

Section 144(4) in The Himachal Pradesh Police Act, 2007

(4)The Punjab Police Rules, 1934 as applicable to the State of Himachal Pradesh shall, except to the extent that a provision may be inconsistent with the provisions of this Act, continue to be in force and shall have effect as if made under the corresponding provisions of this Act.