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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(1) in The Himachal Pradesh Police Act, 2007

(1)There may be in each District, such number of Mounted Police, as may be determined from time to time by the State Government, for the purpose of patrols, crowd control and access to difficult areas.