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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(2)(v) in Himachal Pradesh Infrastructure Develoment Act, 2001

(v)all suits and other legal proceedings instituted or which could have been instituted by or against the Government Owned Companies, immediately before such date, may be continued or instituted by or against the Board;