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 28(2)] [Section 28] [Entire Act] State of Himachal Pradesh - Subsection Section 28(2)(iv) in Himachal Pradesh Infrastructure Develoment Act, 2001 (iv)all sums of money due to the Government Owned Companies, immediately before such date, shall be deemed to be due to the Board;