Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 4 in The Lok Sahayak Sena Act, 1956 4. Establishment of camps. The Central Government may establish such number of camps for the purposes of the Force as it thinks fit and may close down or re- establish any such camps.
