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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(2)(e) in Himachal Pradesh Ex-servicemen Corporation Act, 1979

(e)the form in which the certificate [under section 20] [In clause (e) words and figure 'under section 20' inserted and for the words 'Managing Director' the words 'Chairman-cum-Managing Director', substituted vide Act, No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.] shall be granted by the [Chairman-cum-Managing Director] [In clause (e) words and figure 'under section 20' inserted and for the words 'Managing Director' the words 'Chairman-cum-Managing Director', substituted vide Act, No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.] and the procedure that shall be observed for determining the amount;