Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 301] [Entire Act] State of Himachal Pradesh - Subsection Section 301(6A) in The Himachal Pradesh Municipal Corporation Act, 1994 (6A)[. The incurring or authorising, of expenditure in contravention of section 17-A.] [Sub-section (6-A) inserted vide Act No. 11 of 1995 effective w.e.f. 1.8.1995.]
