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

State of Himachal Pradesh - Subsection

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

(a)provide any capital, over and above the capital provided under clause (c) of sub-section (1) of section 10, that may be required by the Authority for the discharge of its functions under this Act or for any purpose connected therewith on such terms and conditions as the Government may determine; and