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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttar Pradesh - Subsection

Section 40(1) in The U.P. Water Supply and Sewerage Act, 1975

(1)The Nigam shall have its own fund to be called the Nigam Fund, which shall be deemed to be a local fund and to which shall be credited all moneys received otherwise than by way of loans by or on behalf of the Nigam.