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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Himachal Pradesh - Subsection

Section 130(2) in The Himachal Pradesh Police Act, 2007

(2)The fund shall be under the control of the State Government and there shall be credited to the fund any sums of money as may be provided by the State Government for carrying out the purpose of this Act, and the balance to the credit of the fund shall not lapse at the end of the financial year.