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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(1)(b) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(b)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with, or for the Himachal Road Transport Corporation immediately before such date for or in connection with the purposes of the bus stand, shall be deemed to have been incurred, entered into and engaged to be done by, with, or for the Authority;