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State of Himachal Pradesh - Section

Section 35 in Himachal Pradesh Registration of Tourist Trade Act, 1988

35. Display of information.

- Where under section 32 or section 33, the prescribed authority has fixed or revised the fair rates or even in case the prescribed authority has not fixed rates, the travel agent shall display a notice, at a conspicuous place in his office, of the fair rates and such information as may be prescribed.