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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Uttar Pradesh - Subsection

Section 92(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(2)The State Government may give the Board such directions as in its opinion are necessary or expedient for carrying out the purposes of this Act, 'and it shall thereupon be the duty of the Board to comply with such directions.