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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(b) in U.P. Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017

(b)"Agency of the State Government" means any authority or body established or constituted by any Central or State law in the State of Uttar Pradesh including the local bodies, and any other body owned and controlled by the State Government and includes the bodies whose composition and administration are predominantly controlled by the State Government;