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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(2) in Himachal Pradesh Tourism Development and Registration Act, 2002

(2)The Board shall have power, subject to the provisions of this Act, to spend such sums as it thinks fit to cover all administrative expenses of the Board and on objects or for purposes authorised by this Act and such sums shall be treated as expenditure out of the funds of the Board.