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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(1)Any registered Promoter may make an application in writing for grant of a licence to undertake or carry out any scheme to the Authority in such form accompanied by such documents and fee and in such manner, as may be prescribed;