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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(1)(c) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(c)all non-recurring expenditure, incurred by the Government for or in connection with the purposes of the bus stand upto such date and declared to be capital expenditure by the Government 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 Authority;