Section 13 in Himachal Pradesh General Clauses Act, 1968
13. Powers conferred on the State Government to be exercisable from time to time.
- Where, by any Himachal Pradesh Act, any power is conferred [on the State Government] [Inserted vide H.P. Act No. 18 of 1971.], then that power may be exercised from time to time as occasion requires.
