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

State of Himachal Pradesh - Subsection

Section 16(2) in Himachal Pradesh Electricity (Duty) Act, 2009

(2)Every order under this section, shall be laid, as soon as after it is made, before the State Legislative Assembly:Provided that no such order shall be made under this section after the expiry of a period of two years from the date of commencement of this Act.