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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1) in The U.P. Village Forests Joint Management Rules, 1997

(1)The funds referred to in Rule 8 and all other money received shall be deposited in the name of the concerned Village Committee in a Nationalised Bank, Scheduled Bank, Co-operative Bank or Post Office and shall be operated jointly by the Chairman and Member-Secretary of the Village Committee.