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[Cites 0, Cited by 0] [Section 45] [Entire Act]

UT Ladakh - Subsection

Section 45(3) in Ladakh Autonomous Hill Development Councils Act, 1997

(3)The Government may, on receipt of report or information under sub-section (2), make such orders and issue such directions to the Council as it considers necessary or expedient to carry out the purposes of this Act.