Section 2(1)(c) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(c) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(c)'Deputy Commissioner' means the Chief Officer-in-charge of the general administration of [District Shimla] [Substituted for the words 'a District' vide Act No. 6 of 2010.];

(cc)[ x x x ] [Clause (cc) deleted vide Act No. 6 of 2010.]

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State of Himachal Pradesh - Subsection

Section 2(1)(c) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007