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 10] [Entire Act] State of Himachal Pradesh - Subsection Section 10(1) in Himachal Pradesh Tourism Development and Registration Act, 2002 (1)The Board shall have its own funds and all receipts of the Board shall be credited thereto and all payments of the Board shall be made therefrom.
