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[Cites 0, Cited by 0] [Section 19B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19B(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(1)There shall be established for each committee, a fund to be called `Market Development Fund' to which the following amounts shall be credited-
(a)sixty five percent of the amount standing to the credit of the market committee fund immediately before the commencement of the Uttar Pradesh Krishi Utpadan Mandi Laws (Amendment) Act, 1978 ;
(b)such other amounts as may from time to time be directed by the Board to be credited to this fund.