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[Cites 0, Cited by 0] [Section 93(4)] [Section 93] [Entire Act]

State of Uttar Pradesh - Subsection

Section 93(4)(b) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(b)the fund and other properties referred to in clause (c) of sub-section (2) remaining with the State Government after meeting and liabilities referred to in clause (d) thereof shall re-vest in Board.