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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(2)(ii) in Himachal Pradesh Infrastructure Develoment Act, 2001

(ii)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with, or for the Government Owned Companies, immediately before such date, shall be deemed to have been incurred, entered into and engaged to be done by, with or for the Board;