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

State of Himachal Pradesh - Subsection

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

(iii)all non-recurring expenditure incurred by Government Owned Companies up to such date and declared to be capital expenditure by the Government Owned Companies shall, subject to such terms and conditions as may be determined by the Government, be treated as the capital provided by the Government to the Board;