Section 2(d) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(d)["Chairman-cum-Managing Director"] [Word 'Chairman' substituted by 'Chairman-cum-Managing Director' vide Act. No. 16 of 1981 effective w.e.f. 25-8-1981 repealed by H. P. Act . No. 13 of 1984 effective w.e.f. 25-8-81.] and "Vice-Chairman" means the [Chairman-cum-Managing Director] [Word 'Chairman' subs, by ''Chairman-cum-Managing Director' vide Act. No. 16 of 1981 effective w.e.f. 25-8-1981 repealed by H. P. Act . No. 13 of 1984 effective w.e.f. 25-8-81.] and Vice-Chairman of the Corporation;
