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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(1)The State Government shall have power to issue directions and the Board shall be bound to carry out such directions from time to time for the efficient administration of the Act.