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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(2) in The Himachal Pradesh Police Act, 2007

(2)The State Government may, in consultation with the Director- General of Police, by notification, create as many Police Ranges as deemed necessary, each with its headquarters. Each Range, consisting of two or more Police Districts, shall be headed by an officer of the rank of Deputy Inspector- General who shall be responsible for superintendence and control of the police administration of the Range and shall report to the Inspector-General incharge of the Zone concerned.