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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(3) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(3)All debentures issued by the Authority shall be in such form as the Authority, with the sanction of the State Government, may from time to time determine.