Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(1) in The U.P. Water Supply and Sewerage Act, 1975

(1)The State Government may, after due appropriation by law of the State Legislature, from fime to time make grants and subventions to the Nigam for the purposes of this Act on such terms and conditions as the State Government may determine.