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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(3)(i) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(i)take all steps as may be necessary or convenient for, or may be incidental to the exercise of any power or the discharge of any function conferred or imposed on it by this Act [either on its own or in joint venture or on Public Private Participation (PPP) basis; ] [Inserted vide H.P. Act No. 12 of 2014.]