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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The municipality shall have the following Standing Committees ;
(a)General Standing Committee;
(b)Finance, Audit and Planning Committee; and
(c)Social Justice Committee.