Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Himachal Pradesh - Subsection Section 15(3) in Himachal Pradesh Ex-servicemen Corporation Act, 1979 (3)In discharging its functions, the Corporation shall have due regard to public interest, its solvency and welfare of ex-servicemen.
