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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(4) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(4)For the purpose of carrying out its functions under this Act the Board may requisite the services of any officer or employee with the approval of the State Government;