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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(a) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(a)"Additional Chief Executive Officer" means the Additional Chief Executive officer to be appointed by the State Government or the Commissioner to assist the Chief Executive Officer and to perform the responsibility of the Chief Executive Officer in his absence;