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

State of Himachal Pradesh - Subsection

Section 3(1) in Himachal Pradesh Infrastructure Develoment Act, 2001

(1)As soon as may be after the commencement of this Act, the Government may, by notification in the Official Gazette, establish a Board to be called the Himachal Pradesh Infrastructure Development Board with effect from such date as may be specified in the notification.