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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(b) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(b)"Commissioner" means the Commissioner appointed under section 3 and includes every officer, who for the time being exercises the powers and performs the functions of a Commissioner under this Act or the rule.s. made thereunder;