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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(2) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(2)Without prejudice to the generality of the foregoing provisions, the Commissioner shall exercise the powers conferred on him and perform functions entrusted to him by or under this Act and the rules framed thereunder.