Section 19(6) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(6)[ Every committee shall pay to the Board every, month all moneys realized as development cess which shall be credited to the Central Mandi Fund established under section 26-PPP.] [Added by section 3 (b) of U.P. Act No. 4 of 1999.]
