Section 84 in The Himachal Pradesh Police Act, 2007
84. Maintenance of Crime and Forensic Data banks.
(1)The State Criminal Investigation Department shall maintain a data bank of all information important for crime investigation, crime prevention and tracing of lost and missing persons and property and shall administer the State Crime Records Bureau and District Crime Records Bureau for the purpose.(2)The Criminal Investigation Department shall maintain adequate linkages with District Superintendent of Police and with the National Crime Records Bureau for data updating, sharing and exchange.(3)[ ***.] [Omitted by Himachal Pradesh Act No. 4 of 2018, dated 18.5.2018.]
