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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(2) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(2)The Authority shall have power, subject to the provisions of this Act to spend such sums as it thinks fit to cover all administrative expenses of the Authority and on objects or for purposes authorised by this Act and such sums shall be treated as expenditure out of the fund of the Authority.