Section 61(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(1)There shall be established for the Board, a separate Fund, to be called "the Uttarakhand Marketing Development Fund", to which the following amounts shall be credited; namely -(a)all contributions, received from the Committees under sub-section (4) of section 31, except such percentage thereof, as the state Government may direct to be credited to the Board's fund;(b)such other amounts, as the State Government or the Board may direct.
