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 2] [Entire Act] State of Himachal Pradesh - Subsection Section 2(9) in Himachal Pradesh General Clauses Act, 1968 (9)[ "Commissioner" shall mean the Divisional Commissioner, Himachal Pradesh;] [Clause (9) substituted vide H.P. Act No. 18 of 1971.]
