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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Uttarakhand - Subsection

Section 62(4) in The Uttarakhand Police Act, 2007

(4)While preparing the Internal Security Schemes, the Director General of Police, the District Magistrates and the Superintendents of Police, as the case may be, shall take into consideration the contingencies of specific law and order problems and security requirements, that may arise in such situations.