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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Uttarakhand - Subsection

Section 46(2)(b) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(b)all liabilities which are enforceable against the Authority shall be enforceable against the State Government, for the purpose of realizing properties, funds and dues referred to in clause (a), the function of the Authority shall be discharged by the State Government;