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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(1) in The Himachal Pradesh Police Act, 2007

(1)For the purpose of ensuring quick and scientific investigation of such serious offences as may be notified, the State Government shall, in consultation with the Director-General of Police, by notification, create a Special Cell in each Police District, to be headed by an officer of the rank of Additional, Assistant or Deputy Superintendent of Police, for supervision and monitoring of investigation and for the better coordination of prosecution of such cases in a Court of law.