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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(3)(ii) in Himachal Pradesh Ex-servicemen Corporation Act, 1979

(ii)all powers and duties of the Corporation shall, during the period of dissolution, be exercised and performed by such person or persons as the State Government may appoint in this behalf;