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 3(1)] [Section 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(1)(b) in The Himachal Pradesh Public Moneys (Recovery of Dues) Act, 1973 (b)to any agreement relating to a guarantee given by the State Government or a corporation in respect of a loan raised by an industrial undertaking; or