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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(a) in Himachal Pradesh Infrastructure Develoment Act, 2001

(a)provide any capital, over and above the capital arising out of the winding up of the Government Owned Companies, that may be required by the Board for the discharge of its functions under this Act or for any purpose connected therewith on such terms and conditions as the Government may determine; and