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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28A(2) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(2)Every order issued under sub-section (1) shall, as soon as may be after it is issued, be laid before the State Legislature.] [Sub-section (3) substituted vide H.P. Act No. 19 of 2005.]