Section 25(1) in The U.P. Agricultural Credit Act, 1973
(1)The State Government may, by notification in the Gazette, make rules for carrying out the purposes of this Act. [including any rules prescribing fees in respect of any proceeding under this Act.] [Instituted by U.P. Act 19 or 1975, vide Section 18 (w.e.f. 31-3-1975)]
