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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(1) in Himachal Pradesh State Commission For Women Act, 1996

(1)The Commission may, for the purpose of conducting investigations under this Act utilise the services of,-
(a)any officer or investigation agency of the State or the Central Government with the concurrence of that Government ; or
(b)any other person.