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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Himachal Pradesh - Subsection

Section 76(2)(a) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(a)Secretary of the Committee may execute contract or agreement on behalf of the Committee where the amount or value of such contract or agreement does not exceed rupees five thousand regarding matters in respect of which he is generally or specifically authorized to do so by a resolution of the Committee;