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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Himachal Pradesh - Subsection

Section 89(5) in The Himachal Pradesh Police Act, 2007

(5)An order of suspension may, at any time, be revoked, modified or reviewed suo moto, or on the representation of the suspended officer by the authority which made the order or by any authority to which that authority is subordinate.