Section 16(4) in The Haryana Cattle Fairs Act, 1970
(4)[ After payment of the charges and expenses referred to in subsection (3), the balance of the Cattle Fair Fund shall be utilized by such authority for the development of cattle or animal husbandry and purposes incidental thereto in such manner, as may be prescribed.] [Substituted by Haryana Act No. 9 of 2017, dated 22.3.2017.]
