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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33A(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(2)If such duty is not performed within the specified period the Director may appoint, a person to perform it and may direct that the expenses incurred in its performance including the reasonable remuneration of such person, shall be paid by the committee forthwith.