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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(2)The Committee may, for the purpose of meeting the initial expenditure on lands, building, and equipments required for establishing the market, obtain loan from the State Government or the Board or other Committees or financial institutions on such conditions, as may be prescribed.Chapter-VI Control