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[Cites 0, Cited by 0] [Section 304H] [Entire Act]

State of Himachal Pradesh - Subsection

Section 304H(4) in The Himachal Pradesh Municipal Corporation Act, 1994

(4)Any police officer may take such steps, and use such force, as may be reasonably necessary for preventing any contravention of the provisions of sub-section(1), and may seize any apparatus used for such contravention.