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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(p) in Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971

(p)the office of an agent or other like office for the purpose of effecting sales of or collecting subscription towards, National Plan Certificates or any other savings certificates or Government securities notified as such by the Central Government for such commission as the Central Government may have fixed in that behalf or without such commission;