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

State of Uttarakhand - Subsection

Section 3(c) in The Uttarakhand Witness Protection Act, 2020

(c)The said fund shall be operated by the Home Department under State Government. District Magistrate or officer nominated by him shall have the rigiv of distribution and disbursing the amount distributed to the disticts from State level.