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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in The U.P. Water Management And Regulatory Commission Act, 2008

(2)The Commission may spend such sums as it thinks fit for performing the functions under this Act, and such sum: shall be treated as expenditure payable out of the grants referred to in sub-section (1) and may also charge fee towards expenditure of the Commission.