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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Himachal Pradesh - Subsection

Section 46(3)(ii) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(ii)issue debentures on the authority of any property vested in it or on the security of a part of its future income accruing to it under this Act, or the rules made thereunder.