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[Cites 0, Cited by 0] [Section 26T] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26T(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(2)The Board may not to any time have on loan under sub-section (1) a part from the amount of loans from the State Government, an amount exceeding such amount as the State Government may, from time to time, fix in that behalf.