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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(3)(iii) in Himachal Pradesh Ex-servicemen Corporation Act, 1979

(iii)all funds and other property vested in the Corporation shall, during the period of dissolution, vest in the State Government. The Government may, in its discretion, reconstitute the Corporation after such period as it may think fit.