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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Himachal Pradesh - Subsection

Section 160(3) in The Himachal Pradesh Panchayati Raj Act, 1994

(3)The Governor shall, when so requested by the State Election Commissioner make available to him such staff as may be necessary for the discharge of the functions conferred on him under this Act.