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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Himachal Pradesh - Subsection

Section 88(1) in The Himachal Pradesh Police Act, 2007

(1)Subject to the provisions of this Act and in the manner as may be prescribed, any Gazetted Police Officer of the rank of Superintendent of Police or above, can award any of the major penalties to any Non-Gazetted Police Officer for whom such Gazetted Officers is an appointing authority.