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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(2) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019

(2)In accordance to such sanction, the CEO may be subject to such conditions and directions as he/she may deem necessary regarding the utilisation of the amount raised by the transaction, the investment thereof and in the case of a mortgage may declare regarding discharge of the same within a reasonable period.