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State of Uttar Pradesh - Section

Section 33 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

33. [Delegation of powers. [Substituted by U.P. Act No. 10 of 1991]

- The Board may, by regulations, delegate subject to such conditions of restrictions and in such manner, as may be specified there in, any of its powers to the Director.