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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(d) in Himachal Pradesh Armed Bands (Arrest and Detention) Act, 1969

(d)"Detention camp" means any camp established by or under the authority of State Government for the detention of persons contravening any of the provisions of this Act;