Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Himachal Pradesh - Subsection Section 5(1) in Himachal Pradesh Armed Bands (Arrest and Detention) Act, 1969 (1)The State Government, and with the authority of the State Government, the District Magistrate within the area under his jurisdiction may establish detention camps.
