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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(2)(xiv) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(xiv)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;