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[Cites 0, Cited by 0] [Section 26F] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26F(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(1)The Board may appoint such officers and servants as it considers necessary for efficient performance of its functions on such terms and conditions as may be provided for in regulations made by the Board.