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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(1) in Himachal Pradesh Infrastructure Develoment Act, 2001

(1)For raising of resources for financing development expenditure under the State Plan in pursuance of section 14, the Board shall make procedure consistent with the need to ensure transparency and cost effectiveness.