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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(i) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(i)'Head of Office' means a Gazetted Officer declared as such under Rule 14 of the Delegation of Financial Powers Rules, 1978, and includes such other authority or person as the competent authority may, by order, specify as the Head of Office;