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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(ii) in Mukhya Mantri Swavlamban Yojana, 2019

(ii)In case, there is any issue of interpretation/implementation in the process of merger of these two Schemes, the Chief Secretary, Government of Himachal Pradesh is authorized to resolve the issue in consultation with Industries and Rural Development Department.