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State of Uttar Pradesh - Section

Section 14 in Uttar Pradesh Labour Welfare Fund Act, 1965

14. Power of Board to borrow.

- The Board may, from time to time, with the previous sanction to the State Government and subject to the provisions of this act and the rules made thereunder and to such other conditions as may be fixed by the State Government in this behalf, borrow any sum required for the purposes of this Act.