Section 30(1) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(1)The State Government may, after publication in the Gazette, make rules generally for carrying out the purposes of this Act, [including any rules prescribing fees in respect of any proceedings under this Act] [Deemed always to have been Inserted by U.P. Act No. 3 of 1979, vide Section 10 (w.e.f. 5th October 1978).].
