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

State of Himachal Pradesh - Subsection

Section 16(b) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(b)pay to the Authority, on such terms and conditions as the Government may determine, by way of loans or grants such sums of money as that Government may consider necessary for the efficient discharge by the Authority of its functions under this Act.