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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(2) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(2)The fund shall be under the control of the State Government and there shall be credited thereto 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.