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[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

State of Himachal Pradesh - Subsection

Section 46(4)(xix) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(xix)with the previous sanction of the State Government, any other purpose which is calculated to promote the general interest of the Board, Committees or national or public interest.