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 31] [Entire Act] State of Himachal Pradesh - Subsection Section 31(2) in Himachal Pradesh Ferries Act, 1956 (2)The State Government may, on the appeal of any person deeming himself aggrieved by an order under this section, reduce or remit the amount payable under such order.
