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 8] [Entire Act] State of Himachal Pradesh - Subsection Section 8(3) in Himachal Pradesh State Commission For Women Act, 1996 (3)The person so co-opted shall be entitled to receive such allowances towards expenses for attending the meetings and any other task of the Committee, as may be prescribed.
