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

State of Himachal Pradesh - Subsection

Section 2(b) in Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971

(b)"statutory body" means any corporation, committee, commission, council, board or other body of persons, whether incorporated or not, established by or under any law for the time being in force;