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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Uttarakhand - Subsection

Section 60(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(1)The Board shall have its own fund, which shall be deemed to be local fund and to which shall be credited all moneys, received by or on behalf of the Board, except the moneys required to be credited in the Uttarakhand Marketing Development Fund under section 61.