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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(3) in The Himachal Pradesh Police Act, 2007

(3)The State Government may appoint one or more Additional Directors-General and as many Inspectors-General and Deputy Inspectors- General and Assistant Inspectors-General of Police as it may consider necessary, subject to rules made in this behalf by the Central Government.