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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Himachal Pradesh - Subsection

Section 65(1)(viii) in The Himachal Pradesh Police Act, 2007

(viii)cause the name and other particulars of the person arrested to be displayed in the notice board at the place of detention and at such other places as may be prescribed.