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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(2)(d) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(d)the terms and conditions subject to which the non-recurring expenditure incurred by the Government for or in connection with the purposes of any bus stand shall be treated as the capital provided by the Government to the Authority under clause (c) of sub-section (1) of section 10;