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 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(b) in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966 (b)"Financial Commissioner" means the persons appointed as such by the State Government under Section 8 of the Act.
