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 17A] [Entire Act] State of Himachal Pradesh - Subsection Section 17A(3) in The Himachal Pradesh Municipal Corporation 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.
