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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(1) in Himachal Pradesh Infrastructure Develoment Act, 2001

(1)The Board shall have its own fund and all receipts and sums which may, from time to time, be received by the Board from the State Government or any other person or agency and the amount charged by the Board under section 21, shall be credited thereto and all payments of the Board shall be made therefrom.