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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Himachal Pradesh - Subsection

Section 78(7) in The Himachal Pradesh Police Act, 2007

(7)The Investigation Officer assigned to a case shall forthwith visit the scene of the crime and take steps in accordance with investigative procedures specified by the Director-General of Police, by standing orders. The officer-in-charge of the Police Station shall preferably the same day, but in any case within 48 hours, visit the scene of crime in all cases of serious offences and issue specific written directions for ensuring the speedy and fair investigation of the offence.