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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(2) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(2)In according such sanction, the Commissioner may declare it to be subject to such conditions and directions as he may deem necessary regarding the utilisation of the amount raised by the transaction, the investment thereof arid in the case of a mortgage, regarding discharge of the same within a reasonable period.