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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(1)The State Government shall by notification, establish a 'Board' to be known as Shri Kashi Vishwanath Special Area Development Board Varanasi to exercise the powers conferred and perform the functions assigned to it under this Act.