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 6] [Entire Act] State of Himachal Pradesh - Subsection Section 6(c) in Standing Order No. 1 Of The Financial Commissioner Himachal Pradesh (c)save in accordance with the provisions of section 40, an order of ejectment can only be executed between 1st May and 15th June.
