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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(2) in The Himachal Pradesh Police Act, 2007

(2)Any non-performance or deficiency in the standard of performance of duties or responsibilities shall constitute misconduct and shall make the Police Officer liable for disciplinary action in accordance with conduct and disciplinary rules prescribed by the State Government for the purpose.