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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(1)The Committee may, with the previous sanction of the Board, raise the money required for carrying out the purposes for which it is established on the security of any property vested in and belonging to the Committee and of any fees leviable by the Committee under this Act.