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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2)(x) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(x)prepare the annual budget, wherein shall be shown the estimates of all advances, loans and grants for and the expenses to be incurred in the ensuing year, and wherein provision shall be made [for the payment of interest on or repayment of, loans raised by it from or advances made to it by, the State Government, the Board or any financial institution including a Co-operative Bank recognized as such by the State Government by general or special order (hereinafter referred to as a recognized financial institution) and submit the same for approval to the Board; ] [Substitued by section 8 (i) (b) of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974.]