Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(2) in The Himachal Pradesh, Registration of Money-Lenders' Act, 1976

(2)"Collector" means a Collector of the district or such other officer not below the rank of an Assistant Collector first grade as may be specially empowered by the state Government to discharge the functions of a Collector for the purposes of this Act;