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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Himachal Pradesh - Subsection

Section 54(2) in The Himachal Pradesh Police Act, 2007

(2)All meetings shall be held in Shimla unless the Board decides otherwise. A record of proceedings of the Board shall be maintained by the Member- Secretary who shall cause them to be circulated, with the approval of the Chairman, within 15 days of each meeting.