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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(39) in The Himachal Pradesh Panchayati Raj Act, 1994

(39)"non-bailable offence", "cognizable offence", "Officer-in-charge of a police station" "Scheduled Tribes" shall have the same meaning as assigned to it in clause (25) of Article 366 of the Constitution of India;