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

State of Uttar Pradesh - Subsection

Section 3(1) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021

(1)The State Government shall, by notification in the Gazette, constitute for the purpose of this Act, a Parishad, to be called the Shree Chitrakoot Dham Teerth Vikas Parishad.