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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(b) in Himachal Pradesh Infrastructure Develoment Act, 2001

(b)pay to the Board, on such terms and conditions as the Government may determine, by way of loans or grants such sums of money as the Government may consider necessary for the efficient discharge by the Board of its functions under this Act.