Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Himachal Pradesh - Subsection Section 5(b) in Himachal Pradesh Infrastructure Develoment Act, 2001 (b)the Finance Secretary or any State Government officer of other equivalent rank shall be the Chief Executive Officer, to be appointed by the State Government, by notification;
