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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(1)(d) in Himachal Pradesh Ferries Act, 1956

(d)generally to carry out the purposes of this Act; and when the tolls of a ferry have been let under section 8, such Financial Commissioner or other officer may, from time to time (subject as aforesaid), make additional rules consistent with this Act;