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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttarakhand - Subsection

Section 43(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(2)The State Government may give such directions on such reports, returns and other information, as it thinks fit, and it shaft be the duty of the Authority to carry out such directions.