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

State of Uttar Pradesh - Subsection

Section 10(3) in The U.P. Advocates Welfare Fund Act, 1974

(3)The State Government shall, at the close of every financial year transfer the sale proceeds of the Welfare Stamps after deducting the costs incurred in printing, sale and distribution of the stamps to the account of the Fund.