Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 121A] [Entire Act] State of Himachal Pradesh - Subsection Section 121A(3) in The Himachal Pradesh Panchayati Raj Act, 1994 (3)The total of the said expenditure shall not exceed such amount as may be prescribed by the State Government in consultation with the State Election Commission.
